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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(5)The Reserve Bank may reject the application made under sub-section (2) if it is satisfied that the conditions specified in sub-section (3) are not fulfilled:Provided that before rejecting the application, the applicant shall be given a reasonable opportunity of being heard.