Section 3(5)(a) in The Security Interest (Enforcement) Rules, 2002

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Union of India - Subsection

Section 3(5)(a) in The Security Interest (Enforcement) Rules, 2002

(a)After issue of demand notice under sub-section (2) of section 13, if the borrower makes any representation or raises any objection to the notice, the Authorized Officer shall consider such representation or objection and examine whether the same is acceptable or tenable.

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Union of India - Subsection

Section 3(5)(a) in The Security Interest (Enforcement) Rules, 2002