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

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Union of India - Subsection

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

(va)[ any beneficial right, title or interest in any tangible asset given on hire or financial lease or conditional sale or under any other contract which secures the obligation to pay any unpaid portion of the purchase price of such asset or an obligation incurred or credit otherwise provided to enable the borrower to acquire such tangible asset; or [Inserted by Act No. 44 of 2016.]

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Union of India - Subsection

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