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[Cites 0, Cited by 3] [Section 19(13)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(13)(B) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(B)Where the defendant fails to show cause why he should not furnish security, or fails to furnish the security required, within the time fixed by the Tribunal, the Tribunal may order the attachment of the whole or such portion of the properties claimed by the applicant as the properties secured in his favour or otherwise owned by the defendant as appears sufficient to satisfy any certificate for the recovery of debt.