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[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(c) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(c)the form in which an application may be made under section 19, the documents and other evidence by which such application shall be accompanied and the fees payable in respect of the filing of such application;
(ca)[ the form of application and the fee for filing application under sub-section (3) of section 19;] [Inserted by Act No. 44 of 2016.]
(cc)[ the rate of fee to be refunded to the applicant under sub-section [(3B)] [Inserted by Act No. 1 OF 2013] of section 19 of the Act.]
(cca)[ the period for filing written statement under sub-section (10) of section 19; [Inserted by Act No. 44 of 2016.]
(ccb)the fee for obtaining copy of the order of the Tribunal under sub-section (21) of section 19;
(ccc)the form and manner of authenticating digital signature under clause (a), and the manner of authenticating service or delivery of pleadings and documents under clause (b), of sub-section (1) of section 19A;
(ccd)the form and manner of filing application and other documents in the electronic form under sub-section (1) and manner of display of orders of the Tribunal and Appellate Tribunal under sub-section (4) of section 19A;]