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[Cites 0, Cited by 0] [Section 30D] [Entire Act]

Union of India - Subsection

Section 30D(11) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(11)No recovery under sub-section (10) shall be enforced, except on an application made to the principal civil court by an officer of the Reserve Bank authorised in this behalf certifying that the person in default has failed to pay the recoverable sum.]