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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

Union of India - Subsection

Section 13A(1) in The Security Interest (Enforcement) Rules, 2002

(1)Every application under sub-section (1) of section 17 filed by lessee or tenant of the secured assets shall be accompanied by a fee specified in sub-clause (c) and sub-clause (d) of sub-rule (2) of rule 13, as the case may be.