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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Factoring Regulation Act, 2011

(4)The court which makes a direction under sub-section (3) shall issue a certificate 'specifying the sum payable by the factor and every such certificate shall be enforceable in the same manner as if it were a decree made by the court in a civil suit.