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[Cites 0, Cited by 8] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(za) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(za)[ * * *] [Omitted 'asset reconstruction company means any company formed and registered under the Companies Act, 1956 (1 of 1956) for the purpose of securitisation;' by Act No. 44 of 2016.]