Section 17(4A)(d) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 17(4A)] [Section 17] [Entire Act]

(d)is created after the issuance of notice of default and demand by the Bank under sub-section (2) of section 13 of the Act; and

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