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 40] [Entire Act] Union of India - Subsection Section 40(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 (2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.
