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Willful Defaulter under RBI Act can’t be represented through Advocate/CA: Madhya Pradesh HC - (02 Apr 2019)

BANKING

Madhya Pradesh High Court has held that a ‘willful defaulter’ under Reserve Bank of India (RBI) Act cannot be represented through the lawyers or Chartered Accountants.

Tags : MADHYA PRADESH HIGH COURT   WILLFUL DEFAULTER   RBI ACT  

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