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Supreme Court Raises Concern over NPA Ordinance, Directs Govt, RBI to Disclose Name of Big Defaulters - (08 May 2017)

Supreme Court, while hearing a case related to non-performing assets in the economy, has said that defaulters could be exonerated via insolvency proceedings and directed Government and Reserve Bank of India (RBI) to clarify on disclosure of names of big defaulters.

Tags : SUPREME COURT   NPA ORDINANCE  

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