Section 3(5)(b) in The Security Interest (Enforcement) Rules, 2002

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Union of India - Subsection

Section 3(5)(b) in The Security Interest (Enforcement) Rules, 2002

(b)If on examining the representation made or objection raised by the borrower, the secured creditor is satisfied that there is a need to make any changes or modifications in the demand notice, he shall modify the notice accordingly and serve a revised notice or pass such other suitable orders as deemed necessary, within [fifteen days] from the date of receipt of the representation or objection.

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Union of India - Subsection

Section 3(5)(b) in The Security Interest (Enforcement) Rules, 2002