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Kar. HC: Bank Can't Seek Issue of Look Out Circular Unless Economic Interest of Country Is Involved - (29 Jun 2022)

BANKING

Karnataka High Court has held that the request for issuance of a Look-out Circular or preventing defaulter of loan from travelling abroad cannot be a mode of recovery of dues by a bank, unless there is an element of fraud and economic interest of the country involved.

Tags : KARNATAKA HIGH COURT   LOOK OUT CIRCULAR   RECOVERY  

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