Section 2(1) in The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);(b)"Central Register" means the register kept and maintained under Section 22 of the Act;(c)"Central Registrar" means a person appointed as such under sub-section (1) of Section 21 of the Act;(d)"Central Registry" means the Central Registry set up under Section 20 of the Act;(e)"Transaction" means any transaction of securitisation of financial assets or reconstruction of financial assets or security interest created over the property and modification and satisfaction of any security interest over property.
