Section 13(2)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(i)the requirement of classification of secured debt as non-performing asset under this sub-section shall not apply to a borrower who has raised funds through issue of debt securities; and

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Union of India - Subsection

Section 13(2)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002