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[Cites 0, Cited by 439] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(2)For the purpose of securing compliance with the provisions of sub-section (1), the Chief Metropolitan Magistrate or the District Magistrate may take or cause to be taken such steps and use, or cause to be used, such force, as may, in his opinion, be necessary.