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MP HC Issues Guidelines on S.14 Appln Filed by Secured Creditors under SARFAESI Act - (27 Nov 2023)

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Madhya Pradesh High Court while observing that inaction of DM/ADM/ CJMs has resulted in secured creditors rushing to High Court, leading to opening of a floodgate of writ petitions, has issued guidelines on Section 14 applications under SARFAESI Act.

Tags : MADHYA PRADESH HIGH COURT   SARFAESI ACT   SECURED CREDITORS   SECTION 14   GUIDELINES  

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