Section 15(2)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 15(2)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(a)in any case where the borrower is a company as defined in the Companies Act, 1956 (1 of 1956), all persons holding office as directors of the company and in any other case, all persons holding any office having power of superintendence, direction and control of the business of the borrower immediately before the publication of the notice under sub-section (1), shall be deemed to have vacated their offices as such;

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Union of India - Subsection

Section 15(2)(a) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002