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Kerala High Court: Only DRTs Can Adjudicate Debt Disputes of More than Rs10 lakh - (29 Jul 2019)

BANKING

Kerala High Court has held that adjudication of debt disputes involving more than Rs 10 lakh can only be done by the Debt Recovery Tribunal (DRT) under the Recovery of Debts and Bankruptcy Act, 1993 and not by the District Collector under the Revenue Recovery Act.

Tags : KERALA HIGH COURT   DRT  

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