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[Cites 0, Cited by 19] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(1)The Central Government shall, by notification, establish one or more Tribunals, to be known as the Debts Recovery Tribunal, to exercise the jurisdiction, powers and authority conferred on such Tribunal by or under this Act.