Section 3(3)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(c)that the directors of [asset reconstruction company] [Substituted by Act No. 44 of 2016.] have adequate professional experience in matters related to finance, securitisation and reconstruction;

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Union of India - Subsection

Section 3(3)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002