banking service law, cooperative bank, disciplinary action

0 04 Dec, 2019
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The Maharashtra State Co-Operative Bank Ltd. Vs. Babulal Lade & Ors.

Supreme Court Of India Miscellaneous Application /232/2016

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Case Background

This case stems from the ruling by the Nagpur Bench of the Bombay High Court in W.P. No. 3879/2012, which mandated the issuance of a recovery certificate against the Appellant, ...

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