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[Cites 0, Cited by 0] [Section 30D] [Entire Act]

Union of India - Subsection

Section 30D(6) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(6)The Reserve Bank may, at any time, amend or revoke any notice issued under sub-section (1) or extend the time for making the payment in pursuance of such notice.