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

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

Union of India - Subsection

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

(vb)any right, title or interest on any intangible asset or licence or assignment of such intangible asset, which secures the obligation to pay any unpaid portion of the purchase price of such intangible asset or an obligation incurred or credit otherwise extended to enable the borrower to acquire such intangible asset or obtain licence of the intangible asset; or;]

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Union of India - Subsection

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