Section 10(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 10(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(a)act as an agent for any bank or financial institution for the purpose of recovering their dues from the borrower on payment of such fees or charges as may be mutually agreed upon between the parties;

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Union of India - Subsection

Section 10(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002