Section 15(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(a)in a case in which the borrower is a company as defined in the Companies Act, 1956 (1 of 1956), to be the directors of that borrower in accordance with the provisions of that Act;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 15(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002