Section 2(1)(c) in The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(c)"Central Registrar" means a person appointed as such under sub-section (1) of Section 21 of the Act;

Legal Document View