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Securitization Act 2002


Jurisdiction of civil court barred

Civil court is barred from entertaining any suit or proceeding where Debt Recovery Tribunal is empowered to determine. No injunction shall be granted by any court or other authority in respect of any action taken in pursuance of any power conferred under this Act. However writ jurisdiction of the High Court remains unaffected.



Securitization Act 2002 Back




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