Section 38(2)(g) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

(g)any other matter which is required to be, or may be, prescribed, in respect of which provision is to be, or may be, made by rules.

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