Section 25 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
25. Modes of recovery of debts.
- The Recovery Officer shall, on receipt of the copy of the certificate under sub-section (7) of section 19, proceed to recover the amount of debt specified in the certificate by one or more of the following modes, namely:(a)attachment and sale of the movable or immovable property of the defendant;(aa)[ taking possession of property over which security interest is created or any other property of the defendant and appointing receiver for such property and to sell the same;] [Inserted by Act No. 44 of 2016.](b)arrest of the defendant and his detention in prison;(c)appointing a receiver for the management of the movable or immovable properties of the defendant.(d)[ any other mode of recovery as may be prescribed by the Central Government.] [Inserted by Act No. 44 of 2016.]
