Section 2(1)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(i)Debts Recovery Tribunal means the Tribunal established under sub-section (1) of section 3 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993);

(ia)[ "debt securities" means debt securities listed in accordance with the regulations made by the Board under the Securities and Exchange Board of India Act,1992;] [Inserted by Act No. 44 of 2016.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(1)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002