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Bom. HC: Civil Court Order Shall Prevail Over Findings Recorded Under Maharashtra Money-Lending Act - (17 Nov 2022)

CIVIL

Bombay High Court has held that judgement of the Civil Court in a prior suit will prevail over an order passed under Section 18(2) of the Money Lending (Regulation) Act, 2014 for the same cause of action.

Tags : BOMBAY HIGH COURT   MONEY LENDING   CIVIL COURT  

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