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SC: SARFAESI Act Was Not Applicable in Nagaland Before its 2021 Adoption, Dismisses Creditor’s Plea - (17 Dec 2025)

BANKING

Supreme Court has dismissed a secured creditor’s plea to initiate recovery under the SARFAESI Act against a borrower in Nagaland, holding that such proceedings were impermissible as the Central law was not in force in the State at the relevant time.

Tags : SARFAESI ACT   NAGALAND   CREDITOR  

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