Section 30D(8) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(8)Any person discharging any liability to the person in default after the receipt of a notice under this section shall be personally liable to the Reserve Bank-(a)to the extent of his own liability to the person in default so discharged; or(b)to the extent of the recoverable sum payable by the person in default to the Reserve Bank,whichever is less.
