Section 31A(2) in The Factoring Regulation Act, 2011
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:—(a)the manner of granting certificate of registration under sub-section (4) of section 3;(b)the manner of filing of particulars of transactions with the Central Registry on behalf of factors under sub-section (1A) of section 19;(c)any other matter which is required to be, or may be, specified by regulations.
