In the Securitisation and Reconstruction of Financial Assets and I 5 Enforcement ofSecurity Interest Act, 2002, in section 2, in sub-section(/) with effect from the 1st day of April, 2021-(i)in clause (j),-(a)for the words "any person who", the words "any person who, or a pooled investment vehicle as defined in clause (d.a) of 20 section 2 of the Securities Contracts (Regulation) Act, 1956 42ofl956. which," shall be substituted;(b)for the words "and includes a person who", the words "and includes a person who, or a pooled investment vehicle which," shall be substituted; as(ii)in clause (zd), in sub-clause (iv), for the words "the Board appointed by any company", the words "the Board and appointed" shall be substituted.PART XII-AMENDMENT TO THE UNIT TRUST OF INDIA (TRANSFER OF UNDERTAKING AND REPEAL) ACT, 2002
