Section 13(8) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(8)[ Where the amount of dues of the secured creditor together with all costs, charges and expenses incurred by him is tendered to the secured creditor at any time before the date of publication of notice for public auction or inviting quotations or tender from public or private treaty for transfer by way of lease, assignment or sale of the secured assets,-(i)the secured assets shall not be transferred by way of lease assignment or sale by the secured creditor; and(ii)in case, any step has been taken by the secured creditor for transfer by way of lease or assignment or sale of the assets before tendering of such amount under this subsection, no further step shall be taken by such secured creditor for transfer by way of lease or assignment or sale of such secured assets.]
