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

Union of India - Subsection

Section 30D(3) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(3)Any claim in respect of any amount, arising after the date of issue of notice under sub-section (1) shall be void as against the demand contained in such notice.