Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30A] [Entire Act] Union of India - Subsection Section 30A(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 (3)Any penalty imposed under this section shall be payable within a period of thirty days from the date of issue of notice under sub-section (2).
