Section 13(8)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 13(8)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(8)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(ii)in case, any step has been taken by the secured creditor for transfer by way of lease or assignment or sale of the assets before tendering of such amount under this subsection, no further step shall be taken by such secured creditor for transfer by way of lease or assignment or sale of such secured assets.]

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Union of India - Subsection

Section 13(8)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002