Section 26A in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
26A. [ Rectification' by Central Government in matters of registration, modification and satisfaction, etc. [Inserted by Act No. 1 of 2013] - (1) The Central Government, on being satisfied-
(a)that the omission to file with the Registrar the particulars of any transaction of securitisation, asset reconstruction or security interest or modification or satisfaction of such transaction or; the omission or mis-statement of any particular with respect to any such transaction or modification or with respect to any satisfaction or other entry made in pursuance of section 23 or section 24 or section 25 of the principal Act was accidental or due to inadvertence or some other sufficient cause or it is not of a nature to prejudice the position of creditors; or(b)that on other grounds, it is just and equitable to grant relief, may, on the application of a secured creditor or [asset reconstruction company] or any other person interested on such terms and conditions as it may seem to the Central Government just and expedient, direct that the time for filing of the particulars of the transaction for registration or modification or satisfaction shall be extended or, as the case may require, the omission or mis-statement shall be rectified.(2)Where the Central Government extends the time for the registration of transaction of security interest or securitisation or asset reconstruction or modification or satisfaction thereof, the order shall not prejudice any rights acquired in respect of the property concerned or financial asset before the transaction is actually registered.][Chapter IVA] [Inserted by Act No. 44 of 2016.] Registration by Secured Creditors and other Creditors
