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

Union of India - Subsection

Section 19(3A)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(b)if the estimated value of securities is not sufficient to satisfy the debt claimed, state particulars of any other properties or assets owned by any of the defendants, if any; and