Decoding Mortgage Redemption in Banking
by Abhishek Saini†
Non-Banking Financial Company
RBI | Ss. 45-IA, 45-IB and 45-IC of RBI Act shall not apply to a non-banking financial company which is a Housing Finance Institution
Reserve Bank of India (RBI) declares that the provisions of Sections 45-IA, 45-IB and 45-IC of the Reserve Bank of India Act,
SEBI | Fortis Case: Order against Religare Finvest partly modified, allowing Religare to sell assets to ARCs, restructure debt and raise capital
Securities and Exchange Board of India: G. Mahalingam (Whole Time Member) partly modified its order against Religare Finvest Limited (RFL) in the