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Kerala HC: Company Entitled to Acquire Properties Dehors Cancellation of Its Registration As NBFC - (26 Oct 2021)

COMPANY

Kerala High Court has ruled that even when an entity is stripped of its Non-Banking Financial Company (NBFC) license, it continues to operate as a company and a legal person as long as its Certificate of Registration is not cancelled under the Companies Act, 2013.

Tags : KERALA HIGH COURT   REGISTRATION AS NBFC  

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