Section 31A(1) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(1)The Central Government may, by notification in the public interest, direct that any of the provisions of this Act,-(a)shall not apply to such class or classes of banks or financial institutions; or(b)shall apply to the class or classes of banks or financial institutions with such exceptions, modifications and adaptations, as may be specified in the notification.]
