Section 1(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(4)[Save as otherwise provided, the provisions of this Code] [Substituted 'The provisions of this Act' by Insolvency and Bankruptcy Code, 2016, Section 249.] shall not apply where the amount of debt due to any bank or financial institution or to a consortium of banks or financial institutions is less than ten lakh rupees or such other amount, being not less than one lakh rupees, as the Central Government may, by notification, specify.
