Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act] Union of India - Subsection Section 6(4)(b) in The Security Interest (Enforcement) Rules, 2002 (b)complete description of movable secured assets to be sold with identification marks or numbers, if any, on them;