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

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

Union of India - Subsection

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

(a)that the [asset reconstruction company] [Substituted by Act No. 44 of 2016.] has not incurred losses in any of the three preceding financial years;

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Union of India - Subsection

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