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Bom. HC: Bank Regis. with CERSAI has Priority Over DCST Against Proceeds of Enforce. under SARFAESI - (07 May 2024)

BANKING

Bombay High Court has held that against proceeds of enforcement under SARFESI Act, 2002 lender bank registered with the Central Registry of Securitisation and Security Interest of India (CERSAI) has first priority over Deputy Commissioner of Sales Tax (GST) (DCST).

Tags :   BOMBAY HIGH COURT  SARFESI  DCST  CERSAI

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