NCLAT: In Absence of Contractual Clause Interest for Delayed Payments Can’t Form Part of OD  ||  NCLAT: Can Correct Inadvertent Typographical Errors in Orders Passed by NCLT under NCLT Rules  ||  NCLAT: To Satisfy Requirement of S.8 Service of Demand Notice on Registered E-Mail of CD Sufficient  ||  Delhi HC Closes Suit by Hamdard Against Baba Ramdev’s ‘Sharbat Jihad’ Remark  ||  Delhi HC: Can Consider Documents Filed with Plaint to Determine ‘Cause of Action’  ||  Sikkim HC: Section 29A as Amended in 2019 is Applicable on All Arb. Proceedings Pending at the Time  ||  AP HC: Preliminary Enquiry Report Loses Its Significance, Once Regular Enquiry is Initiated  ||  SC: Can’t Take Cognizance of Offence Under S.186 IPC on Police Report/Chargesheet  ||  SC: Can Admit Unregistered Agree. to Sell as Evidence to Prove Contract in Specific Performance Suit  ||  SC Directs Reservation of Post of Treasure for Women Lawyers in Gujarat High Court    

RBI Operationalise CFR - (22 Jan 2016)

Reserve Bank of India (RBI), in order to minimize frauds, has operationalised a Central Fraud Registry (CFR) with effect from January 20.

Tags : RESERVE BANK OF INDIA   CENTRAL FRAUD REGISTRY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved