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NCLAT Widens Definition of “Dispute” to Resist an Action for Insolvency Under Bankruptcy Code - (29 Jun 2017)

NCLAT has widened definition of 'dispute' u/s 8,9 of Insolvency and Bankruptcy Code to include, apart from existing suits and arbitrations, any other actions, proceedings, conciliation, mediation pending before any Court or Tribunals under any existing act or law in relation to an operational debt.

Tags : NCLAT   INSOLVENCY AND BANKRUPTCY CODE  

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