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CIVIL - Auction Sale can't be Held 3 Years After End of FY in which Recovery Certificate was Issued: Kerala H - (22 Feb 2019)

CIVIL

Kerala High Court has set aside an auction sale held for recovery of arrears due to a bank on ground that it was done beyond the period of three years from end of financial year in which recovery certificate was issued by Debts Recovery Tribunal (DRT).

Tags : KERELA HIGH COURT   AUCTION SALE   DEBT RECOVERY TRIBUNAL  

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