Section 14(1)(vii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(vii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(vii)the objection or representation in reply to the notice received from the borrower has been considered by the secured creditor and reasons for non-acceptance of such objection or representation had been communicated to the borrower;

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Union of India - Subsection

Section 14(1)(vii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002