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Under SARFAESI Act, Addl DM/Addl CMM Has Judicial Powers Similar To That Of DM/ CMM: Bombay HC - (11 Jan 2018)

Bombay High Court has held that for the purposes of S. 14 of the SARFAESI Act, the District Magistrate or the Chief Metropolitan Magistrate is not a persona designata and the Additional District Magistrate or Additional Chief Metropolitan Magistrate has the same judicial powers.

Tags : BOMBAY HIGH COURT   SARFAESI  

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