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Supreme Court Seeks Action Plan on Recovery of Bad Loans - (21 Nov 2016)

Supreme Court has said that disclosure of names of debtors, who owe Rs 500 crore or more to banks, will not lead "anywhere" as the important issue is to address "root cause" of accumulation of Non-Performing Assets (NPAs).

Tags : SUPREME COURT   NON-PERFORMING ASSETS   DISCLOSURE   DEBTORS  

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