Section 4(2)(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

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Union of India - Subsection

Section 4(2)(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(a)authorise the Presiding Officer of any other Tribunal established under any other law for the time being in force to discharge the function of the Presiding Officer of a Debt Recovery Tribunal under this Act in addition to his being the Presiding Officer of that Tribunal; or

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Union of India - Subsection

Section 4(2)(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993