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SC: Mere Act of Invoking Pledged Shares Does Not Discharge Debt - (17 May 2022)

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Supreme Court has ruled that a creditor's mere invocation of a pledge does not imply that the debt is discharged. The Apex Court ruled that “A debt is not discharged till there has been an actual sale of the pledged items".

Tags : SUPREME COURT   PLEDGE   DEBT  

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