Section 2(1)(na) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(na) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(na)[ "negotiable document" means a document, which embodies a right to delivery of tangible assets and satisfies the requirements for negotiability under any law for the time being in force including warehouse receipt and bill of lading;] [Inserted by Act No. 44 of 2016.]

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Union of India - Subsection

Section 2(1)(na) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002