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[Cites 0, Cited by 0] [Section 30D(1)] [Section 30D] [Entire Act]

Union of India - Subsection

Section 30D(1)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(a)debit the current account, if any, of the person in default maintained with the Reserve Bank or by liquidating the securities, if any, held to the credit of such person in the books of the Reserve Bank;