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[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

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

(b)authorise the judicial Member holding post as such in any other Tribunal, established under any other law for the time being in force, to discharge the functions of the Presiding Officer of Debts Recovery Tribunal under this Act, in addition to his being the judicial Member of that Tribunal.]