Section 31(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

[Cites 0, Cited by 10] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(b)the Tribunal may, on receipt of such records, proceed to deal with such suit or other proceeding, so far as may be, in the same manner as in the case of an application made under section 19 from the stage which was reached before such transfer or from any earlier stage [* * *] [The words "or de novo" omitted by Act 1 of 2000, Section 13 (w.r.e.f. 17.1.2000).] as the Tribunal may deem fit.

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Union of India - Subsection

Section 31(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993