Section 13(2)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(ii)in the event of default, the debenture trustee shall be entitled to enforce security interest in the same manner as provided under this section with such modifications as may be necessary and in accordance with the terms and conditions of security documents executed in favour of the debenture trustee;]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(2)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002