Section 13(9)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 13(9)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(9)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(a)record date means the date agreed upon by the secured creditors representing not less than three-fourth in value of the amount outstanding on such date;

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Union of India - Subsection

Section 13(9)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002