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[Cites 0, Cited by 33] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(1)For the purposes of this Act, a record called the Central Register shall be kept at the head office of the Central Registry for entering the particulars of the transactions relating to
(a)securitisation of financial assets;
(b)reconstruction of financial assets; and
(c)creation of security interest.