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[Cites 0, Cited by 7] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(3)Where such register is maintained wholly or partly in computer, floppies, diskettes or in any other electronic form, under sub-section (2), any reference in this Act to entry in the Central Register shall be construed as a reference to any entry as maintained in computer or in any other electronic form.