Section 11 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
11. Resolution of disputes.
- Where any dispute relating to securitisation or reconstruction or non-payment of any amount due including interest arises amongst any of the parties, namely, the bank or financial institution or [asset reconstruction company] [Substituted by Act No. 44 of 2016.] or [qualified buyer] [Substituted by Act No. 44 of 2016.], such dispute shall be settled by conciliation or arbitration as provided in the Arbitration and Conciliation Act, 1996 (26 of 1996), as if the parties to the dispute have consented in writing for determination of such dispute by conciliation or arbitration and the provisions of that Act shall apply accordingly.
