LexSection 12A — Power of Reserve Bank to call for statements and information.
The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
1 [12A. Power of Reserve Bank to call for statements and information. -- The Reserve Bank may at any time direct a 2 [asset reconstruction company] to furnish it within such time as may be specified by the Reserve Bank, with such statements and information relating to the business or affairs of such 2 [asset reconstruction company] (including any business or affairs with which such company is concerned) as the Reserve Bank may consider necessary or expedient to obtain for the purposes of this Act.]Open in Lexace · Ask the AI about this section