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SC Upholds State’s Power to Attach Properties of ‘Defaulting’ Financial Establishments - (17 May 2017)

Supreme Court has upheld State's power to issue ad interim order u/s 3 of Tamil Nadu Protection of Interests of Depositors Act, 1997, attaching immovable properties belonging to a financial establishment which defaults in returning deposits after maturity.

Tags : SUPREME COURT   TAMIL NADU PROTECTION OF INTERESTS OF DEPOSITORS ACT   1997  

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