Section 2(2) in Registration of Assignment of Receivables Rules, 2012
(2)The words and expressions used in these rules and not defined shall have the meaning respectively assigned to them in the Factoring Regulation Act, 2011 or the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002) or the Information Technology Act, 2002 (21 of 2000), as the case may be.
