Section 28(3)(iii) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3)(iii) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(iii)A copy of the notice shall be forwarded to the defendant at his last address known to the Recovery Officer and in the case of a joint account to all the joint holders at their last addresses known to the Recovery Officer.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 28(3)(iii) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993