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NCLAT New Delhi: Registry or NCLT Can’t Dismiss S.7 Petition without Chance to Fix Affidavit Defects - (10 Sep 2025)

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NCLAT New Delhi ruled that neither the registry nor NCLT can dismiss a Section 7 petition without allowing the petitioner to cure defects in the supporting affidavit, ensuring a fair chance to rectify errors before dismissal of the application.

Tags : NCLAT   AFFIDAVIT   APPLICATION  

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