Section 6(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(3)Where no notice of acquisition of financial asset under sub-section (1) is given by any bank or financial institution, any money or other properties subsequently received by the bank or financial institution, shall constitute monies or properties held in trust for the benefit of and on behalf of the [asset reconstruction company] [Substituted by Act No. 44 of 2016.] as the case may be, and such bank or financial institution shall hold such payment or property which shall forthwith be made over or delivered to such [asset reconstruction company] [Substituted by Act No. 44 of 2016.] as the case may be, or its agent duly authorised in this behalf.
