Section 7(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(3)In the event of non-realisation under sub-section (2) of financial assets, the [qualified buyers] [Substituted by Act No. 44 of 2016.] of a [asset reconstruction company] [Substituted by Act No. 44 of 2016.] holding security receipts of not less than seventy-five per cent. of the total value of the [security receipts issued under a scheme by such company] [Substituted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 6, for "security receipts issued by such company" (w.e.f. 11.11.2004).], shall be entitled to call a meeting of all the [qualified buyers] [Substituted by Act No. 44 of 2016.] and every resolution passed in such meeting shall be binding on the company.
