Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act] Union of India - Subsection Section 13(8)(i) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 (i)the secured assets shall not be transferred by way of lease assignment or sale by the secured creditor; and