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

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

Union of India - Subsection

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

(g)that the [asset reconstruction company] [Substituted by Act No. 44 of 2016.] has complied with or is in a position to comply with prudential norms specified by the Reserve Bank;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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