Section 38(2)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(d)the manner in which the particulars of every transaction of securitisation shall be filed under section 23 and fee for filing such transaction;

(da)[ the form for registration of different types of security interests and fee thereof under sub-section (3) of section 23;] [Inserted by Act No. 44 of 2016.]

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Union of India - Subsection

Section 38(2)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002