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SC Issues Notice to J&K Traders Who Challenged Sarfaesi Act - (03 Nov 2015)

SC on special leave petition challenging judgment of J&K HC, which ruled that Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (Sarfaesi) Act, 2002 was not applicable to the state, has issued notice to writ petitioners, mainly traders from Jammu and Kathua, who had successfully challenged application of Sarfaesi Act to residents of J&K.

Tags : SC   J&K HC   SARFAESI ACT  

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