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Allahabad HC to UP Govt.: Ensure Strict Compliance with Section 14 of SARFAESI Act - (30 May 2022)

BANKING

Allahabad High Court has directed State of Uttar Pradesh to issue directions to all the concerned authorities in the State to comply with the provisions of Section 14 of the SARFAESI Act, 2002 for giving physical possession of secured asset to financial institutions.

Tags : ALLAHABAD HIGH COURT   UTTAR PRADESH   SARFAESI ACT  

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