Section 29 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
29. Application of certain provisions of Income-tax Act.
- The provisions of the Second and Third Schedules to the Income-tax Act, 1961 (43 of 1961) and the Income-tax (Certificate Proceedings) Rules, 1962, as in force from time to time shall, as far as possible, apply with necessary modifications as if the said provisions and the rules referred to the amount of debt due under this Act instead of to the income-tax:Provided that any reference under the said provisions and the rules to the assessee shall be construed as a reference to the defendant under this Act.
