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SC: No Loan to be termed NPA Till New Orders - (04 Sep 2020)

BANKING

Supreme Court has asked banks not to declare any loan account as non-performing asset (NPA) till it passed further orders on a bunch of Petitions questioning levying of interest on loans during the six-month repayment freeze that ended on 31st August, 2020.

Tags : SUPREME COURT   DECLARATION OF NON-PERFORMING ASSETS  

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