Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 31] [Entire Act] Union of India - Subsection Section 31(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 (b)a pledge of movables within the meaning of section 172 of the Indian Contract Act, 1872 (9 of 1872);
