Section 4(1)(e) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 4(1)(e) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(e)fails to

(i)comply with any direction issued by the Reserve Bank under the provisions of this Act; or

(ii)maintain accounts in accordance with the requirements of any law or any direction or order issued by the Reserve Bank under the provisions of this Act; or

(iii)submit or offer for inspection its books of account or other relevant documents when so demanded by the Reserve Bank; or

(iv)obtain prior approval of the Reserve Bank required under sub-section (6) of section 3:

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Union of India - Subsection

Section 4(1)(e) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002