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Supreme Court: Interest Accrued in Suspense Account After NPA Classification is Recoverable as Debt - (13 Aug 2026)

BANKING

Supreme Court held that interest credited to a suspense account after a borrower’s account is classified as an NPA remains part of the “debt” due and is recoverable by banks while calculating the borrower’s outstanding dues.

Tags : INTEREST; DEBT; SUSPENSE ACCOUNT  

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