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

(k)financial assistance means any loan or advance granted or any debentures or bonds subscribed or any guarantees given or letters of credit established or any other credit facility extended by any bank or financial institution [including funds provided for the purpose of acquisition of any tangible asset on hire or financial lease or conditional sale or under any other contract or obtaining assignment or licence of any intangible asset or purchase of debt securities;] [Inserted by Act No. 44 of 2016.];

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Union of India - Subsection

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