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NCLAT: Liquidator Must Obtain NCLT Approval Before Conducting Private Sale - (10 Nov 2025)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) New Delhi held that a liquidator cannot conduct a private sale without NCLT approval under Regulation 33(2)(d) of the IBBI (Liquidation Process) Regulations, 2016 (LPR).

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   LIQUIDATOR   PRIVATE SALE  

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