Section 12A in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
12A. [ Power of Reserve Bank to call for statements and information. [Inserted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 7 (w.e.f. 11.11.2004).]
- The Reserve Bank may at any time direct a [asset reconstruction company] to furnish it within such time as may be specified by the Reserve Bank, with such statements and information relating to the business or affairs of such [asset reconstruction company] [Substituted by Act No. 44 of 2016.] (including any business or affairs with which such company is concerned) as the Reserve Bank may consider necessary or expedient to obtain for the purposes of this Act.]
