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Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 39. Certain provisions of this Act to apply after Central Registry is set-up or cause to be set-up.- The provisions of sub-sections (2), (3) and (4) of section 20 and sections 21, 22, 23, 24, 25, 26 and 27 shall apply after the Central Registry is set up or cause to be set up under sub-section (1) of section 20.    |
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