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

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

Union of India - Subsection

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

(d)the form in which an appeal may be filed before the Appellate Tribunal under section 20 and the fees payable in respect of such appeal;

(da)[ the rules of uniform procedure for conducting the proceedings before the Tribunals and Appellate Tribunals under section 22A; [Inserted by Act No. 44 of 2016.]

(db)the other mode of recovery under clause (d) of section 25;]

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Union of India - Subsection

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