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

[Cites 0, Cited by 0] [Section 30A(6)] [Section 30A] [Entire Act]

Union of India - Subsection

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

(ii)"person in default" means the asset reconstruction company or any person which has committed any failure, contravention or default under this Act and any person incharge of such company or such other person, as the case may be, shall be liable to be proceeded against and punished under section 33 for such failure or contravention or default committed by such company or person.

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Union of India - Subsection

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