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[Cites 0, Cited by 0] [Section 30C] [Entire Act]

Union of India - Subsection

Section 30C(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(2)The Appellate Authority shall have power to pass such order as it deems fit after providing a reasonable opportunity of being heard to the person in default.