Section 3(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(b)[ having net owned fund of not less than two crore rupees or such other higher amount as the Reserve Bank, may, by notification, specify:] [Substituted by Act No. 44 of 2016.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002