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Bombay HC: Refusing Further Loan Cannot be Termed as Abetment of Suicide - (18 Sep 2020)

CRIMINAL

Bombay High Court has observed that when previous loan amount is outstanding and if the bank manager is refusing to grant further loan can be said to be an act of a vigilant and prudent banker and cannot be termed as abetment of suicide.

Tags : BOMBAY HIGH COURT   ABETMENT OF SUICIDE  

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