Section 38(2)(f) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

(f)the fee for inspecting the Central Register maintained in electronic form under sub-section (2) of section 26;

(fa)[ the form and the manner for filing particulars of transactions under sub-section (2) of section 26B; [Inserted by Act No. 44 of 2016.]

(fb)the form and manner of filing attachment orders with the Central Registry and the date under sub-section (4) of section 26B;

(fc)the form and manner of filing particulars of attachment order with the Central Registry and the fee under sub-section (5) of section 26B.]

Legal Document View