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SC Strikes Down RBI Circular on Defaulting Firms, Calls it Unconstitutional - (02 Apr 2019)

BANKING

Supreme Court has quashed a Reserve Bank of India circular of February 12, 2018, asking banks to classify a loan account as stressed if there was even a day of default and it also termed the order as unconstitutional.

Tags : SUPREME COURT   RESERVE BANK OF INDIA  

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