Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act] Union of India - Subsection Section 4(1)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 (c)has failed to comply with any conditions subject to which the certificate of registration has been granted to it; or