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[Cites 0, Cited by 0] [Section 26B] [Entire Act]

Union of India - Subsection

Section 26B(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(2)From the date of notification under sub-section (1), any creditor including the secured creditor may file particulars of transactions of creation, modification or satisfaction of any security interest with the Central Registry in such form and manner as may be prescribed.