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Supreme Court: Plaintiff Must Prove GPA Deal Was Loan Security, Not Sale; Fraud Alone Insufficient - (25 May 2026)

PROPERTY

SC ruled that person alleging General Powers of Attorney -based property transactions were only loan securities and not valid sales must prove it with clear and credible evidence, as mere allegations of fraud or misuse of fiduciary powers are not enough to displace the legality of the transactions.

Tags : PLAINTIFF; GENERAL POWERS OF ATTORNEY; LOAN SECURITY  

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