Section 3(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(2)Every [asset reconstruction company] [Substituted by Act No. 44 of 2016.] shall make an application for registration to the Reserve Bank in such [form] [Reserve Bank of India has specified the form of application for registration, vide Noti.No.DMNS.1/CCM (CSM)-2003, dated 7.3.2003.] and manner as it may specify.
