Section 19(18)(d) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

[Cites 0, Cited by 1] [Section 19(18)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(18)(d) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(d)confer upon the receiver all such powers, as to bringing and defending suits in the Courts or filing and defending applications before the Tribunal and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits, and the execution of documents as the owner himself has, or such of those powers as the Tribunal thinks fit; and

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Union of India - Subsection

Section 19(18)(d) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993