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Karnataka HC Advises Finance Ministry to Relook at OTS Norms for Loan Recovery - (03 Mar 2021)

BANKING

Karnataka High Court has advised the Ministry of Finance and the Reserve Bank of India to have a re-look into the norms of One Time Settlement Scheme (OTS) for banks to recover loans while questioning why payment of only 70% of the secured portion of loan under OTS is demanded even when more amount could be realised from the pledged assets.

Tags : KARNATAKA HIGH COURT   OTS NORMS FOR LOAN RECOVERY  

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