Section 3(2)(a) in The Factoring Regulation Act, 2011

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Union of India - Subsection

Section 3(2)(a) in The Factoring Regulation Act, 2011

(a)if its financial assets in the factoring business are more than fifty per cent. of its total assets or such per cent. as may be stipulated by the Reserve Bank; and

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Union of India - Subsection

Section 3(2)(a) in The Factoring Regulation Act, 2011