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[Cites 0, Cited by 6] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(2)Nothing contained in sub-section (1)shall affect the right of any such managing director or any other director or manager or any such person in charge of management to recover from the business of the borrower, moneys recoverable otherwise than by way of such compensation.