Section 2 in The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);(b)"Central Register" means the register kept and maintained under Section 22 of the Act;(c)"Central Registrar" means a person appointed as such under sub-section (1) of Section 21 of the Act;(d)"Central Registry" means the Central Registry set up under Section 20 of the Act;(e)"Transaction" means any transaction of securitisation of financial assets or reconstruction of financial assets or security interest created over the property and modification and satisfaction of any security interest over property.(2)Words and expressions used in these rules and not defined shall have the meaning respectively assigned to them in the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002); or the Information Technology Act, 2000 (21 of 2000), as the case may be.
