Section 2(1)(l) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 2(1)(l) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(l)financial asset means debt or receivables and includes

(i)a claim to any debt or receivables or part thereof, whether secured or unsecured; or

(ii)any debt or receivables secured by, mortgage of, or charge on, immovable property; or

(iii)a mortgage, charge, hypothecation or pledge of movable property; or

(iv)any right or interest in the security, whether full or part underlying such debt or receivables; or

(v)any beneficial interest in property, whether movable or immovable, or in such debt, receivables, whether such interest is existing, future, accruing, conditional or contingent;

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Union of India - Subsection

Section 2(1)(l) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002