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

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

(v)consequent upon such default in repayment of the fInancial assistance the account of the borrower has been classified as a nonperforming asset;

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