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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1A) in The Factoring Regulation Act, 2011

(1A)Where any trade receivables are financed through a Trade Receivables Discounting System, the particulars specified in sub-section ( 1) and sub-section (3) shall be filed with the Central Registry on behalf of the factor by the Trade Receivables Discounting System concerned, in such manner as may be specified by regulations.