Section 2(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 2(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(b)asset reconstruction means acquisition by any [asset reconstruction company] [Substituted by Act No. 44 of 2016.] of any right or interest of any bank or financial institution in any financial assistance for the purpose of realisation of such financial assistance;

(ba)[ "asset reconstruction company" means a company registered with Reserve Bank under section 3 for the purposes of carrying on the business of asset reconstruction or securitisation, or both;] [Inserted by Act No. 44 of 2016.]

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Union of India - Subsection

Section 2(1)(b) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002