Section 34(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(2)The provisions of this Act or the rules made thereunder shall be in addition to, and not in derogation of, the Industrial Finance Corporation Act, 1948 (15 of 1948), the State Financial Corporations Act, 1951 (63 of 1951), the [Unit Trust of India Act, 1963 (52 of 1963)] [Now see the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002 (58 of 2002).], the Industrial Reconstruction Bank of India Act, 1984 (62 of 1984),[the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986) and the Small Industries Development Bank of India Act, 1989 (39 of 1989).] [Substituted by Act 1 of 2000, Section 16, for "and the Sick Industrial Companies (Special Provisions) Act, 1985" (w.r.e.f. 17.1.2000).]
