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SC Pulls Up Centre for Not Clarifying Stand on Interest During Moratorium - (27 Aug 2020)

CIVIL

Supreme Court has rebuked the Central Government for not clarifying its stand on the issue of interests payable on EMI loans during the COVID-19 induced moratorium period, set to expire on 31st August, 2020.

Tags : SUPREME COURT   INTEREST DURING MORATORIUM  

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