Section 14(1)(viii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

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Union of India - Subsection

Section 14(1)(viii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(viii)the borrower has not made any repayment of the financial assistance in spite of the above notice and the Authorised Officer is, therefore, entitled to take possession of the secl1red assets under the provisions of sub-section (4) of section 13 read with section 14 of the principal Act;

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Union of India - Subsection

Section 14(1)(viii) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002