Section 3(4) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(4)The Reserve Bank may, after being satisfied that the conditions specified in sub-section (3) are fulfilled, grant a certificate of registration to the [asset reconstruction company] [Substituted by Act No. 44 of 2016.] to commence or carry on business of securitisation or asset reconstruction, subject to such conditions, which it may consider, fit to impose.
