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[Cites 0, Cited by 6] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(2)The head office of the Central Registry shall be at such place as the Central Government may specify and for the purpose of facilitating registration of transactions referred to in sub-section (1), there may be established at such other places as the Central Government may think fit, branch offices of the Central Registry.