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

[Cites 0, Cited by 4] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(z)securitisation means acquisition of financial assets by any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] from any originator, whether by raising of funds by such [asset reconstruction company] [Substituted by Act No. 44 of 2016.] from [qualified buyers] [Substituted by Act No. 44 of 2016.] by issue of security receipts representing undivided interest in such financial assets or otherwise;

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Union of India - Subsection

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