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NCLAT: 14 Days Timeline to Admit or Reject Case Under IBC a 'Mere Directive' - (22 May 2017)

National Company Law Appellate Tribunal (NCLAT) has said that 14-day timeline for rejecting or admitting a case under Insolvency and Bankruptcy Code (IBC) was a directive and Courts do not have to necessarily adhere to this deadline.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   INSOLVENCY AND BANKRUPTCY CODE  

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