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

(iv)any other institution or non-banking financial company as defined in clause (f) of section 45-I of the Reserve Bank of India Act, 1934 (2 of 1934), which the Central Government may, by [notification] [The Central Government has specified [Asian Development Bank" as [financial institution" vide S.O.1275(E), dated 30.10.2003.], specify as financial institution for the purposes of this Act;

(ma)[ "financial lease" means a lease under any lease agreement of tangible asset, other than negotiable instrument or negotiable document, for transfer of lessor's right therein to the lessee for a certain time in consideration of payment of agreed amount periodically and where the lessee becomes the owner of the such assets at the expiry of the term of lease or on payment of the agreed residual amount, as the case may be;] [Inserted by Act No. 44 of 2016.]

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Union of India - Subsection

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