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

31. Provisions of this Act not to apply in certain cases.-

The provisions of this Act shall not apply to-

a.      a lien on any goods, money or security given by or under the Indian Contract Act, 1872 (9 of 1872) or the Sale of Goods Act, 1930 (3 of 1930) or any other law for the time being in force;

b.     a pledge of movables within the meaning of section 172 of the Indian Contract Act, 1872 (9 of 1872)

c.      creation of any security in any aircraft as defined in clause (1) of section 2 of the Aircraft Act, 1934 (24 of 1934)

d.     creation of security interest in any vessel as defined in clause (55) of section 3 of the Merchant Shipping Act, 1958 (44 of 1958)

e.      any conditional sale, hire-purchase or lease or any other contract in which no security interest has been created;

f.      any rights of unpaid seller under section 47 of the Sale of Goods Act, 1930 (3 of 1930)

g.     any properties not liable to attachment or sale under the first proviso to sub-section (1) of section 60 of the Code of Civil Procedure, 1908 (5 of 1908)

h.      any security interest for securing repayment of any financial asset not exceeding one lakh rupees;

i.       any security interest created in agricultural land;

j.       any case in which the amount due is less than twenty per cent. of the principal amount and interest thereon.

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