Section 19(3) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(3)[ Every application under sub-section (1) or sub-section (2) shall be in such form, and shall be accompanied with true copies of all documents relied on in support of the claim along with such fee, as may be prescribed.] [Substituted by Act No. 44 of 2016.]Provided that the fee may be prescribed having regard to the amount of debt to be recovered:Provided further that nothing contained in this sub-section relating to fee shall apply to cases transferred to the Tribunal under sub-section (1) of section 31.[Explanation. - For the purposes of this section, documents includes statement of account or any entry in banker's book duly certified under the Bankers' Books Evidence Act, 1891.] [Inserted by Act No. 44 of 2016.]
