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Union of India - Section

Section 36 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

36. Limitation.

- No secured creditor shall be entitled to take all or any of the measures under sub-section (4) of section 13, unless his claim in respect of the financial asset is made within the period of limitation prescribed under the Limitation Act, 1963 (36 of 1963).