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[Cites 0, Cited by 3] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(1)The Central Government may, by notification, appoint a person for the purpose of registration of transactions relating to securitisation, reconstruction of financial assets and security interest created over properties, to be known as the Central Registrar.