Section 4(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(2)A [asset reconstruction company] [Substituted by Act No. 44 of 2016.] aggrieved by the order of [* * *] [The words "rejection of application for registration or" omitted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 4 (w.e.f. 11.11.2004).] cancellation of certificate of registration may prefer an appeal, within a period of thirty days from the date on which [such order of cancellation] [Substituted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004, Section 4 (30 of 2004), for "such order of rejection or cancellation" (w.e.f. 11.11.2004).] is communicated to it, to the Central Government:Provided that before rejecting an appeal such company shall be given a reasonable opportunity of being heard.
