AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002

1. Short title, extent and commencement.-

1.      This Act may be called the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

2.      It extends to the whole of India.

3.      It shall be deemed to have come into force on the 21st day of June, 2002.



Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys