Income Tax Department

Ministry of Finance, Government of India

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Section 20B

Delegation of powers

Section

Section Number

20B

Chapter

IV - CENTRAL REGISTRY

Act

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

Year

Delegation of powers

 

Delegation of powers.

20B.The Central Government may, by notification, delegate its powers and functions under this Chapter, in relation to establishment, operations and regulation of the Central Registry to the Reserve Bank, subject to such terms and conditions as may be prescribed.]

 
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