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SC Lifts Curbs on Cryptocurrency Imposed by Reserve Bank of India - (04 Mar 2020)

BANKING

Supreme Court has lifted the curbs imposed by the Reserve Bank of India (RBI) on entities regulated by it such as Banks and Non-bank financial institutions from dealing with cryptocurrencies. The Court held that the RBI's circular, which prevented regulated entities from dealing with virtual currencies, was liable to be set aside on the "ground of proportionality".

Tags : SUPREME COURT   CRYPTOCURRENCY  

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