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 4] [Section 31A] [Entire Act] Union of India - Subsection Section 31A(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (2)On receipt of an application under sub-section (1), the Tribunal may issue a certificate for recovery to a Recovery Officer.
