Section 2(1)(y) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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

Union of India - Subsection

Section 2(1)(y) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(y)scheme means a scheme inviting subscription to security receipts proposed to be issued by a [asset reconstruction company] [Substituted by Act No. 44 of 2016.] under that scheme;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(1)(y) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002