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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(5)(b) in The Reserve Bank of India Act, 1934

(b)when the court makes a direction under clause (a), it shall issue a certificate specifying the sum payable by the scheduled bank and every such certificate shall be enforceable in the same manner as if it were a decree made by the court in a suit;