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

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

Union of India - Subsection

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

(q)obligor means a person liable to the originator, whether under a contract or otherwise, to pay a financial asset or to discharge any obligation in respect of a financial asset, whether existing, future, conditional or contingent and includes the borrower;

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Union of India - Subsection

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