Section 3(3)(f) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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

Union of India - Subsection

Section 3(3)(f) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(f)[ that a sponsor of an asset reconstruction company is a fit and proper person in accordance with the criteria as may be specified in the guidelines issued by the Reserve Bank for such persons;] [Substituted by Act No. 44 of 2016.]

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Union of India - Subsection

Section 3(3)(f) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002