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

Union of India - Subsection

Section 28(5) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(5)The Recovery Officer may recover any amount of debt due from the defendant by distraint and sale of his movable property in the manner laid down in the Third Schedule to the Income-tax Act, 1961 (43 of 1961).