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NCLAT: Authority Can Examine Fraud Allegations under S.65 IBC during Resolution Plan Process - (11 Sep 2025)

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NCLAT held that allegations of fraud under Section 65 IBC can be decided even while a resolution plan is under consideration. If fraud in initiating insolvency is proven, the entire process is vitiated.

Tags : NCLAT   FRAUD   RESOLUTION PLAN PROCESS  

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