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Karnataka HC Sets Aside Directions to RBI Directing Monitoring of Implementation of Covid Package - (20 Jan 2022)

BANKING

Karnataka High Court has set aside the directions issued to Reserve Bank of India by a single judge bench of the High Court directing it to monitor the implementation of Covid-19 package announced on March 27, 20202, by which RBI had allowed Banks to declare a three-month moratorium on all term loans, outstanding as on March 1, 2020.

Tags : KARNATAKA HIGH COURT   IMPLEMENTATION OF COVID PACKAGE  

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