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Bombay HC Upholds IBBI’s 0.25% Regulatory Fee on Insolvency Resolution Plans under IBC - (21 Aug 2026)

INSOLVENCY

Bombay High Court upheld IBBI’s power to levy a 0.25% regulatory fee on approved resolution plans as CIRP costs, affirming the validity of Regulation 31A of the IBBI Insolvency Resolution Process Regulations, 2016.

Tags : INSOLVENCY RESOLUTION PROCESS; REGULATORY FEE; LEVY  

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