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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5)(ii) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(ii)where the defendant makes a disclosure of any property or asset pursuant to orders passed by the Tribunal, the provisions of sub-section (4A) of this section shall apply to such property or asset;