Section 13(11) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(11)Without prejudice to the rights conferred on the secured creditor under or by this section, the secured creditor shall be entitled to proceed against the guarantors or sell the pledged assets without first taking any of the measures specified in clauses (a)to (d) of sub-section (4) in relation to the secured assets under this Act.
