Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 42] [Section 22(2)] [Section 22] [Entire Act] Union of India - Subsection Section 22(2)(g) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (g)setting aside any order of dismissal of any application for default or any order passed by it ex parte;