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Bom. HC: Failure To Adjust Interest Paid Is Hyper-Technical, Should Not Affect Sabka Vishwas Scheme - (25 Jan 2023)

CIVIL

Bombay High Court has ruled that failure to adjust interest paid by the National Centre for the Performing Arts (NCPA) was hyper- technical and should not come in the way of implementation of Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 ( SVLDRS).

Tags : BOMBAY HIGH COURT   NATIONAL CENTRE FOR THE PERFORMING ARTS   SABKA VISHWAS (LEGACY DISPUTE RESOLUTION) SCHEME  

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