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[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(3)The Central Government may, by rules, prescribe forms for registration for different types of security interest under this section and fee to be charged for such registration.] [Inserted by Act No. 44 of 2016.]