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

Union of India - Subsection

Section 3(b) in Registration of Assignment of Receivables Rules, 2012

(b)satisfaction of any transaction of assignment of receivables on realisation or the receivables fully in Form-II which shall be authenticated by a person specified in the form for such purpose by use of a valid digital signature.