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

[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(g)Central Registry means the registry set up or cause to be set up under sub-section (1) of section 20;

(ga)[ "company" means a company as defined in clause (20) of section 2 of the Companies Act, 2013;] [Inserted by Act No. 44 of 2016.]