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Karnataka HC Upholds Constitutional Legality of Proviso (v) to S.14(1) SARFAESI Act - (14 Apr 2022)

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Karnataka High Court has upheld the Constitutional legality of proviso (v) Section 14(1) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

Tags : KARNATAKA HIGH COURT   CONSTITUTIONAL LEGALITY   SECURITIZATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT   2002  

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