Section 15(2)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 15(2)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(d)the directors appointed under this section shall, for all purposes, be the directors of the company of the borrower and such directors or as the case may be, the administrators appointed under this section, shall alone be entitled to exercise all the powers of the directors or as the case may be, of the persons exercising powers of superintendence, direction and control, of the business of the borrower whether such powers are derived from the memorandum or articles of association of the company of the borrower or from any other source whatsoever.

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Union of India - Subsection

Section 15(2)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002