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[Cites 0, Cited by 10] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(2)The Central Government shall also specify, in the notification referred to in sub-section (1), the areas within which the Tribunal may exercise jurisdiction for entertaining and deciding the applications filed before it.