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

[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(zb)security agreement means an agreement, instrument or any other document or arrangement under which security interest is created in favour of the secured creditor including the creation of mortgage by deposit of title deeds with the secured creditor;

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Union of India - Subsection

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