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Kar. HC: Bank Can Initiate Criminal Action if A/C Declared Fraud, Even After Invoking SARFAESI Act - (04 Oct 2022)

BANKING

Karnataka High Court has held that Central Bureau of Investigation (CBI) can investigate complaint registered by a bank against company and its directors, even after initiation of proceedings under the SARFAESI Act and possession of the recovery certificate.

Tags : KARNATAKA HIGH COURT   SARFAESI   CRIMINAL ACTION  

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