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

[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(r)originator means the owner of a financial asset which is acquired by a [asset reconstruction company] [Substituted by Act No. 44 of 2016.] for the purpose of securitisation or asset reconstruction;

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Union of India - Subsection

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