Section 30D(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 30D(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(b)issue a notice to the person from whom any amount is due to the person in default, requiring such person to deduct from the amount payable by him to the person in default, such amount equivalent to the amount of the recoverable sum, and to make payment of such amount to the Reserve Bank.

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Union of India - Subsection

Section 30D(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002