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Cal. HC: DM Can Delegate Powers to Executive Magistrate to Take Possession of Secured Assets - (14 Sep 2022)

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Calcutta High Court has held that step taken under Section 14 of SARFAESI Act while taking possession of the secured assets is a ministerial step and hence, the Chief Metropolitan Magistrate or the District Magistrate (DM) need not go personally to take possession.

Tags : CALCUTTA HIGH COURT   SARFAESI   DISTRICT MAGISTRATE  

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