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[Cites 0, Cited by 0] [Section 30A(6)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(6)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(i)"adjudicating authority" means such officer or a committee of officers of the Reserve Bank, designated as such from time to time, by notification, by the Central Board of Reserve Bank;