Section 38(2)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 4] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(b)the manner in which the rights of a secured creditor may be exercised by one or more of his officers under sub-section (12) of section 13;

(ba)[ the fee for making an application to the Debts Recovery Tribunal under sub-section (1) of section 17; [Inserted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 18 (w.e.f. 11.11.2004).]

(bb)the form of making an application to the Appellate Tribunal under sub-section (6) of section 17;

(bc)the fee for preferring an appeal to the Appellate Tribunal under sub-section (1) of section 18;]

(bca)[ the manner of integration of records of various registration systems with the records of Central Registry under sub-section (1) of section 20A; [Inserted by Act No. 44 of 2016.]

(bcb)the terms and conditions of delegation of powers by the Central Government to the Reserve Bank under section 20B.]

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Union of India - Subsection

Section 38(2)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002