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TL HC: First Committee On Wilful Defaulters Not Obligated To Mention Its Composition In Its Order - (19 Oct 2022)

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Telangana High Court has ruled that as per Clause 3(a) of the RBI Master Circular on Wilful Defaulters dated 01.07.2015, the First Committee is not obligated to disclose its formation and composition in its order.

Tags : TELANGANA HIGH COURT   RBI   CIRCULAR  

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