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Delhi HC Seeks Response on Plea Challenging Provisions of Recovery of Debts and Bankruptcy Act, 1993 - (13 Sep 2021)

CIVIL

Delhi High Court has sought response of the Centre on a plea challenging provisions of Recovery of Debts and Bankruptcy Act, 1993 regarding appointment of Recovery Officers in Debt Recovery Tribunal.

Tags : DELHI HIGH COURT   PROVISIONS OF RECOVERY OF DEBTS AND BANKRUPTCY ACT   1993  

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