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Calcutta HC: No Bar in CPC/ Arbitration Act for Accepting Immovable Property as Security - (22 Mar 2021)

CIVIL

Calcutta High Court has held that there is no bar in the Code of Civil Procedure, 1908 or under the Arbitration Act, 1996, in accepting immovable property as security for stay of decree.

Tags : CALCUTTA HIGH COURT   STAY OF DECREE  

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