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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3)(viii) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(viii)The Recovery Officer shall grant a receipt for any amount paid in compliance with a notice issued under this sub-section, and the person so paying shall be fully discharged from his liability to the defendant to the extent of the amount so paid.