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Borrower has No Right of Hearing in Proceedings U/S 14 SARFAESI Act: Karnataka HC - (04 Dec 2018)

Karnataka High Court has held that borrower has no right of hearing in proceedings under Section 14 of the SARFAESI Act and set aside the general directions issued by a Single Judge that borrowers have the right to be heard in proceedings under Section 14.

Tags : KARNATAKA HIGH COURT   SARFAESI ACT  

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