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Secured Creditor Should Mandatorily Consider Debtor’s Representation SARFAESI Act: Supreme Court - (21 Mar 2018)

Supreme Court has held that while recovering secured property from Non-Performing Assets (NPAs), a secured creditor should mandatorily consider the debtor’s representation under Section 13 (3A), after the initiation of proceedings under Section 13 of SARFAESI Act.

Tags : SUPREME COURT   SARFAESI ACT  

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