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P&H HC: Court Orders Not Required to Extend Period of Payment under OTS - (28 Dec 2020)

BANKING

Punjab and Haryana High Court has held that once the terms and conditions of the One Time Settlement (OTS) entered with the bank are violated by a borrower and the settled amount is not paid within the agreed time frame, no further orders are required from the Court to extend the period of payment under the OTS.

Tags : PUNJAB AND HARYANA HIGH COURT   EXTENSION OF PERIOD OF PAYMENT  

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