Section 12(2)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(b)the aggregate value of financial assets which may be acquired by any [asset reconstruction company] [Substituted by Act No. 44 of 2016.].

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