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SC Directs Banks Not to Impose Penalty on EMI Default by Amrapali Home Buyers - (19 Apr 2022)

BANKING

Supreme Court has directed the banks that their accounts shall not be treated as Non-Performing Assets Accounts and no penalties shall be charged from them for default of EMI payment from Amrapali Group of Companies who have booked their flats under the subvention scheme.

Tags : SUPREME COURT   NON-PERFORMING ASSETS ACCOUNTS   EMI   AMRAPALI GROUP  

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