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Bombay HC: DRT Not Empowered to Restrain Debtor’s Right to Travel Abroad - (09 Jun 2022)

BANKING

Bombay High Court has held that Debt Recovery Tribunal (DRT) cannot restrain a debtor from travelling abroad since there is no specific or implied provision under the Recovery of Debts Due To Bank and Financial Institutions Act, 1993 empowering DRT to do so.

Tags : BOMBAY HIGH COURT   DRT   RIGHT TO TRAVEL  

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