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[Cites 0, Cited by 2] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(1)It shall not be open to the defendant to dispute before the Recovery Officer the correctness of the amount specified in the certificate, and no objection to the certificate on any other ground shall also be entertained by the Recovery Officer.