Section 3(3)(h) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(h) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(h)[ that [asset reconstruction company] [Inserted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 3 (w.e.f. 11.11.1004).] has complied with one or more conditions specified in the guidelines issued by the Reserve Bank for the said purpose.]

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Union of India - Subsection

Section 3(3)(h) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002