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J&K&L HC: Under SARFAESI Act, Borrower's Right To Redeem a Secured Asset Ends With Auction Notice - (10 Dec 2025)

BANKING

Reaffirming the amended Section 13(8) of the SARFAESI Act, 2002, the J&K and Ladakh High Court held that a borrower's right to redeem a secured asset ends once the auction notice is published if dues are not cleared before its publication.

Tags : BORROWER   SECURED ASSET   AUCTION NOTICE  

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