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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(5C) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(5C)The provisions of section 9 of the Banking Regulation Act, 1949 shall, as far as may be, apply to the immovable property acquired by secured creditor under sub-section (5A).] [Inserted by Act No. 1 of 2013]