Section 30D(4) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(4)Any person, to whom the notice is sent under sub-section (1), objects to such notice by a statement on oath that the sum demanded or any part thereof is not due to the person in default or that he does not hold any money for or on account of the person in default, then nothing contained in this section shall be deemed to require, such person to pay such sum or part thereof, as the case may be.
