Section 17(1A)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 1] [Section 17(1A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1A)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(c)the branch or any other office of a bank or financial institution is maintaining an account in which debt claimed is outstanding for the time being.]

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Union of India - Subsection

Section 17(1A)(c) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002