Section 14(1)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 2] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(ii)the borrower has created security interest over various properties and that the Bank or Financial Institution is holding a valid and subsisting security interest over such properties and the claim of the Bank or Financial Institution is within the limitation period;

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Union of India - Subsection

Section 14(1)(ii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002