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Union of India - Section
Section 5 in The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Central Registry) Rules, 2011
5. [ [Omitted 'Rule 5' by Notification No. G.S.R. 45(E), dated 24.1.2020 (w.e.f. 31.3.2011).]
***]| 5. Time limit for registration and condition of delay.- (1) The particulars of every transaction referred to[in sub-rule (1) of rule 4] [Substituted by Notification No. G.S.R. 102 (E), dated 22.1.2016 (w.e.f. 31.3.2011).]shall be filed the Central Registrar within a period of thirty days from the date of such transaction.(2) In cases where there is a delay in filing the particulars of transaction for registration or modification or satisfaction within the time specified in sub-rule (1), the Central Registrar, on an application in specified form, stating the reasons for delay not exceeding thirty days from next following the period of thirty days provided in sub-rule (1) may allow filing of the particulars of transaction on payment of additional fees as specified in these rules. |