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Gujarat HC Seeks Centre’s, RBI’s Response over DCCBs Note Exchange Ban - (30 Nov 2016)

Gujarat High Court has sought replies from Centre and RBI on a petition challenging legality of their notifications banning District Central Co-Operative Banks (DCCBs) from exchanging defunct notes and disbursing short-term loans to farmers.

Tags : GUJARAT HIGH COURT   DEMONETIZATION   CO-OPERATIVE BANKS  

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