Section 2(1)(n) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 2(1)(n) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(n)hypothecation means a charge in or upon any movable property, existing or future, created by a borrower in favour of a secured creditor without delivery of possession of the movable property to such creditor, as a security for financial assistance and includes floating charge and crystallisation of such charge into fixed charge on movable property;

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Union of India - Subsection

Section 2(1)(n) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002