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NCLAT: Foreign Company Having No Office, Account in India Will Not Suffer in Recovering Debt - (23 May 2017)

NCLAT has rejected argument that foreign companies having no office or no account in India with any “financial institution” will suffer in recovering debt from Corporate Debtor on ground that apart from IBC, there are other provisions of recovery like suit which can be preferred by any person.

Tags : NCLAT   FOREIGN COMPANY  

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