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Oct, 2021 Interview - The Week - We must assess IBC’s success in relation to its objective, which is reorganisation: Dr. M. S. Sahoo  
Sep, 2021 Interview - The Economic Times - From questioning our competence, tribunals now seek IBBI’s help to address regulatory gaps : Dr. M. S. Sahoo  
Sep, 2021 Interview - Business Line - Still nascent IBC ecosystem requires nurturing, says outgoing IBBI chief Sahoo  
Sep, 2021 Centre for Policy Research- Know Your Regulator
Sep, 2021 Bills: An Insight - Insolvency and Bankruptcy Code (Amendment) Bill 2021
Sep, 2021 Interview- Delays in resolution, Large Haircuts by lenders have cast a shadow on the IBC 2016: Dr. M. S. Sahoo
Aug, 2021 Interview - Business Standard - IBC is a road under construction: Dr. M.S.Sahoo  
Aug, 2021 Interview - Mint - Of all biz referred under IBC, negligible few get liquidated : Dr. M. S. Sahoo  
Aug, 2021 Interview - Financial Express - About 19,000 insolvency cases closed, liquidation remains minimal : Dr. M. S. Sahoo  
Jul, 2021 CoC Needs to be Fair towards all Stakeholders and Transparent in Discharge of its Responsibilities: Shri Sudhaker Shukla  
Jul, 2021 Interview - The Economic Times - If a company has been sick for years, and its assets have been depleted, IBC may yield huge haircut : Dr. M. S. Sahoo  
Jul, 2021 Interview - IBC16 blog - The Experts Corner : Dr. M. S. Sahoo  
Jul, 2021 Interview - The Times of India - Insolvency law’s aim is biz rejig, not recovery : Dr. M. S. Sahoo  
Jun, 2021 Interview - The Economic Times - Insolvency law changing the way society perceives business failures : Dr. M. S. Sahoo  
Mar, 2021 Interview - RSTV - Arthniti : Resumption of IBC - Mr. Sudhaker Shukla, WTM, IBBI
Mar, 2021 Interview - Business Standard - Liquidation an outcome of market forces : Dr. M.S.Sahoo  
Mar, 2021 Interview - Business Standard - IBC is an option; stakeholders may not use it even if freeze not extended : Dr. M.S. Sahoo  
Feb, 2021 Interview - Financial Express - Bad bank to deepen IBC use: Sahoo  
Jan, 2021 Interview - Research Journal of IIIPI - A robust insolvency framework is built on the standards and professionalism exhibited by the IP : Dr. Navrang Saini  
Dec, 2020 Interview- Mint- Bankruptcy code has balanced rights of creditors and debtors