Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 45] [Section 31] [Entire Act] Union of India - Subsection Section 31(j) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 (j)any case in which the amount due is less than twenty per cent. of the principal amount and interest thereon.
