Section 3(5)(c) in The Security Interest (Enforcement) Rules, 2002

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Union of India - Subsection

Section 3(5)(c) in The Security Interest (Enforcement) Rules, 2002

(c)If on examining the representation made or objection raised, the Authorized Officer comes to the conclusion that such representation or objection is not acceptable or tenable, he shall communicate within [fifteen days] [Substituted 'one week' by Notification No. G.S.R. 1046 (E), dated 3.11.2016 (w.e.f. 20.9.2002).] of receipt of such representation or objection, the reasons for non-acceptance of the representation or objection, to the borrower.]

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Union of India - Subsection

Section 3(5)(c) in The Security Interest (Enforcement) Rules, 2002