Section 6(1) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(1)The bank or financial institution may, if it considers appropriate, give a notice of acquisition of financial assets by any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] to the concerned obligor and any other concerned person and to the concerned registering authority (including Registrar of Companies)in whose jurisdiction the mortgage, charge, hypothecation, assignment or other interest created on the financial assets had been registered.
