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[Cites 0, Cited by 52] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(25) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(25)The Tribunal may make such orders and give such directions as may be necessary or expedient to give effect to its orders or to prevent abuse of its process or to secure the ends of justice.] [Substituted by Act No. 44 of 2016.]