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Kerala HC: Sale Notice under SARFAESI Act Without a 15 Days Clear Notice to Defaulter is Bad in Law - (24 May 2022)

BANKING

Kerala High Court has ruled that the three methods of serving, affixing and publishing a notice of 15 days for subsequent sales, as provided under Rule 9(1) of the Security Interest (Enforcement) Rules, 2002, is mandatory and cannot be ignored with while issuing Sal Notice under SARFAESI Act, 2002.

Tags : KERALA HIGH COURT   SALE NOTICE   SARFAESI   MANDATORY  

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