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[Cites 0, Cited by 0] [Section 30C] [Entire Act]

Union of India - Subsection

Section 30C(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(3)The Appellate Authority may, by an order stay the enforcement of the order passed by the adjudicating authority under section 30A, subject to such terms and conditions, as it deems fit.