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

[Cites 0, Cited by 14] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(e)Board means the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);

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Union of India - Subsection

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