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[Cites 0, Cited by 6] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(2)Notwithstanding the issue of a certificate to a Recovery Officer, the Presiding Officer shall have power to withdraw the certificate or correct any clerical or arithmetical mistake in the certificate by sending an intimation to the Recovery Officer.