Section 31(g) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(g)[any properties not liable to attachment (excluding the properties specifically charged with the debt recoverable under this Act)] [Substituted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 17, for "any properties not liable to attachment" (w.e.f. 11.11.2004).] or sale under the first proviso to sub-section (1)
