Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 132] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(12) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(12)The rights of a secured creditor under this Act may be exercised by one or more of his officers authorised in this behalf in such manner as may be prescribed.