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SC: NBFCs Cannot be Regulated by State Enactments - (11 May 2022)

BANKING

Supreme Court has ruled that state laws cannot govern Reserve Bank of India-regulated non-banking financial companies (NBFCs). The top court stated that NBFCs, whose operations are regulated by the RBI, play a critical role in contributing to the country's financial health.

Tags : SUPREME COURT   NON-BANKING FINANCIAL COMPANIES   RESERVE BANK OF INDIA  

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