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[Cites 0, Cited by 10] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(1)The Central Government may, by notification and in the Electronic Gazette as defined in clause (s)of section 2 of the Information Technology Act, 2000 (21 of 2000), make rules for carrying out the provisions of this Act.