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

(zh)sponsor means any person holding not less than ten per cent. of the paid-up equity capital of a [asset reconstruction company] [Substituted by Act No. 44 of 2016.] ;

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Union of India - Subsection

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