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[Cites 0, Cited by 1] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(3) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(3)On receipt of a certificate under sub-section (2), the Recovery Officer shall proceed to recover the amount as if it was a certificate in respect of a debt recoverable under this Act.]