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[Cites 0, Cited by 0] [Section 17(1A)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1A)(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(a)the Tribunal shall exercise, on and from the date to be appointed by the Central Government, the jurisdiction, powers and authority to entertain and decide applications under Part III of Insolvency and Bankruptcy Code, 2016.