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SC: Telecom Spectrum is a Community Resource and its Ownership Cannot be Decided under the IBC - (16 Feb 2026)

INSOLVENCY

Supreme Court of India held that ownership and control of telecom spectrum cannot be determined under the Insolvency and Bankruptcy Code, as spectrum is a constitutional material resource of the community that must be managed to serve and secure the common good for citizens.

Tags : TELECOM SPECTRUM   COMMUNITY RESOURCE   OWNERSHIP  

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