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NCLAT: DRT Recovery Time Counts under Limitation Act Section 14 - (08 Oct 2025)

BANKING

NCLAT ruled that Section 14 of the Limitation Act does not apply to creditors who started recovery proceedings before the Debt Recovery Tribunal under the Recovery of Debt and Bankruptcy Act, 1993. The benefit is only granted if the initial forum lacked jurisdiction or had a similar defect.

Tags : RECOVERY OF DEBT AND BANKRUPTCY ACT   LIMITATION   DEBT RECOVERY TRIBUNAL  

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