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Subject: Banking Results: 16

"as Is Where Is Basis"- Judicial Interpretation Under Sarfaesi Act, 2002

Secured creditor shall recover the debt by way of sale under Section 13 (4) of SARFAESIAct,2002. Generally the assets are sold on "as is where is" an  ...Read More

By: Mr. Srinivas R | 08/31/2011 | Banking

"Guardian" To The Financial Sector: RBI As A Regulatory Body

India'scentral bankis the Reserve Bank of India (RBI). Reserve Bank of India monitors, formulates and implements India's monetary policy. Established  ...Read More

By: Miss Chhavi Agarwal | 04/22/2011 | Banking

A Very Large Problem Of Inter-bank Loan Transactions

The recent judgment of General Manage Telecom v. M. Krishnan and Another states that if there is a claim regarding telephone bills, then the special  ...Read More

By: Miss Kritika Rastogi | 08/29/2011 | Banking

BANK & INSTITUTIONAL FINANCING

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By: Vivek V. Deshmukh* | 11/28/2008 | BANKING

BANKING CORPORATE GOVERNANCE IN BANKS IN INDIA

Friends,

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By: Y.V. Reddy* | 11/28/2008 | BANKING

Banking FAQs on Non-Banking Financial Companies

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By: | 11/28/2008 | BANKING

F. BANKING - FAQs ON PAYMENT AND SETTLEMENT SYSTEMS - PART 1

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By: | 11/28/2008 | BANKING

FAQs - Relating to Reserve Bank's Instructions on Banking Matters - Part 1 of 2

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By: | 11/28/2008 | BANKING

FAQs - Relating to Reserve Bank's Instructions on Banking Matters - Part 1 of 2

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By: | 11/28/2008 | BANKING

FAQs on Dematerialisation - Part 1 of 3

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By: | 11/28/2008 | BANKING
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