Securitization Act 2002
Who is a secured creditor & when can security be enforced
A secured creditor means any bank or financial institution or any consortium or groups of banks or financial institutions and includes -
- Debenture trustee appointed by bank or financial institution
- Securitisation company or reconstruction company
- Any other trustee holding securities in whose favor security interest is created for due repayment by any borrower of any financial assistance.
