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Ker. HC: MSMED Act Superseded All Recovery Proceedings by Virtue of Non-Obstante Clause u/s 24 - (23 Oct 2023)

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Kerala High Court has held that MSMED Act being a subsequent legislation against the SARFAESI Act, the Parliament has purposefully and knowingly superseded all the recovery proceedings by virtue of the non-obstante clause contained in Section 24.

Tags : KERALA HIGH COURT   MSMED ACT   SARFAESI  

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