Section 4(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 3] [Section 4(1)] [Section 4] [Entire Act]

(b)ceases to receive or hold any investment from a [qualified buyer] [Substituted by Act No. 44 of 2016.]; or

Legal Document View