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

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

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

(vi)affirming that the period of sixty days notice as required by the provisions of sub-section (2) of section 13, demanding payment of the defaulted financial assistance has been served on the borrower;

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Union of India - Subsection

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