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NCLAT: Suspended Directors Must Give Confidentiality Undertaking to Access Resolution Plan - (21 Sep 2026)

INSOLVENCY

NCLAT held that suspended directors may be required to give a confidentiality undertaking before accessing resolution plans and other sensitive CIRP material, ruling that their right to participate must be balanced with the duty to preserve confidentiality.

Tags : SUSPENDED DIRECTORS; CONFIDENTIALITY UNDERTAKING; RESOLUTION PLAN  

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