Section 12(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(2)Without prejudice to the generality of the power vested under sub-section (1), the Reserve Bank may give directions to any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] generally or to a class of [asset reconstruction company] [Substituted by Act No. 44 of 2016.] or to any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] in particular as to(a)the type of financial asset of a bank or financial institution which can be acquired and procedure for acquisition of such assets and valuation thereof;(b)the aggregate value of financial assets which may be acquired by any [asset reconstruction company] [Substituted by Act No. 44 of 2016.].(c)[ the fee and other charges which may be charged or incurred for management of financial assets acquired by any asset reconstruction company; [Inserted by Act No. 44 of 2016.](d)transfer of security receipts issued to qualified buyers.]
