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Supreme Court: S. 21A of Banking Regulation Act Not Applicable to Agricultural Debts - (19 Feb 2018)

Supreme Court has held that S. 21A of Banking Regulation Act, 1949 which prohibits courts from re-opening any transaction between a bank and its debtor on the ground of excessive rate of interest, has been is not applicable to agricultural debts in States where State Debt Relief Acts are in force.

Tags : SUPREME COURT   AGRICULTURAL DEBTS  

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