Section 19(12) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(12)[ * * *] [Omitted 'The Tribunal may make an interim order (whether by way of injunction or stay or attachment) against the defendant to debar him from transferring, alienating or otherwise dealing with, or disposing of, any property and assets belonging to him without the prior permission of the Tribunal.' by Act No. 44 of 2016.]
