Section 28 — [Omitted.].

The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
[Penalties for non-compliance of direction of Reserve Bank.] Omitted by the Enforcement of Security Interest and Recovery of Debts Laws and Miscellaneous Provisions (Amendment) Act, 2016 (44 of 2016) s. 20 (w.e.f. 1-9-2016) .

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