Section 13(4)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 8] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(c)appoint any person (hereafter referred to as the manager), to manage the secured assets the possession of which has been taken over by the secured creditor;

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Union of India - Subsection

Section 13(4)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002