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[Cites 0, Cited by 45] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(f)borrower means any person who has been granted financial assistance by any bank or financial institution or who has given any guarantee or created any mortgage or pledge as security for the financial assistance granted by any bank or financial institution and includes a person who becomes borrower of a [asset reconstruction company] [Substituted by Act No. 44 of 2016.] consequent upon acquisition by it of any rights or interest of any bank or financial institution in relation to such financial assistance [or who has raised funds through issue of debt securities] [Inserted by Act No. 44 of 2016.];