Section 45T(2) in The Banking Regulation Act, 1949
(2)Notwithstanding anything to the contrary contained in the Code of Civil Procedure, 1908 (5 of 1908), a liquidator may apply for the execution of a decree by a Court, other than the one which made it on production of a certificate granted under sub-section (6) of section 45-D and on his certifying to such other Court in writing the amount remaining due or relief remaining unenforced under the decree.
