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SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act - (03 Sep 2026)

BANKING

Supreme Court held that banks can invoke the SARFAESI Act to recover debts assigned to them by NBFCs, even if the NBFCs were not covered under the Act when the loans were originally granted.

Tags : BANKS; NON-BANKING FINANCIAL COMPANIES; LOANS  

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