High Courts27 Dec 2012

Central Bank of India Vs Prabhuram Mansang Thakkar

Gujarat High Court · (2012) 12 GUJ CK 0058

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 34