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[Cites 0, Cited by 1] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(2)Where a certificate for the recovery of amount has been issued, the Presiding Officer shall keep the Recovery Officer informed of any amount paid or time granted for payment, subsequent to the issue of such certificate to the Recovery Officer.