Section 13(4)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 17] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(b)[ take over the management of the business of the borrower including the right to transfer by way of lease, assignment or sale for realising the secured asset: [Substituted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004, Section 8 (30 of 2004), for Cl.(b) (w.e.f. 11.11.2004).]

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Union of India - Subsection

Section 13(4)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002