Section 2(1)(o) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

[Cites 0, Cited by 73] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(o) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(o)non-performing asset means an asset or account of a borrower, which has been classified by a bank or financial institution as sub-standard, [doubtful or loss asset, [Substituted by the Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2004 (30 of 2004), Section 2, for " doubtful or loss asset, in accordance with the directions or under guidelines relating to assets classification issued by the Reserve Bank" (w.e.f 11.11.2004).]

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Union of India - Subsection

Section 2(1)(o) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002