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Bom. HC: Remedy Under the SARFAESI Act and A&C Act Work in Tandem - (27 Dec 2023)

BANKING

Bombay High Court while observing that debt owed to financial institutions under SARFAESI is arbitrable, has held that remedy under the SARFAESI Act is not a bar to the arbitration proceedings and both remedies work in tandem.

Tags : BOMBAY HIGH COURT   SARFAESI   ARBITRATION  

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