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MP HC: ?20 Lakh Minimum Threshold for Loan Recovery by NBFCs Not Applicable on HFCs - (23 May 2024)

BANKING

MP HC has held that Housing Finance Companies (HFCs) can invoke the SARFAESI Act, 2002 even when the loan amount is less than ?20 Lakhs and the minimum threshold of ?20 Lakhs for loan recovery by Non-Banking Financial Companies (NBFCs) is not applicable on them.

Tags : MP HIGH COURT   SARFAESI ACT   2002   HOUSING FINANCE COMPANIES   NBFC  

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