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Allahabad HC: DM Has Power to Entertain Second Plea Under Section 14 of SARFAESI Act Without Bar - (09 Jul 2025)

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Allahabad High Court while endorsing Bombay High Court’s view has observed that District Magistrate has power to pass a fresh order on the fresh application under Section 14 of SARFAESI Act filed before him.

Tags : ALLAHABAD HIGH COURT   BOMBAY HIGH COURT   SECTION 14  

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