Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 25] [Entire Act] Union of India - Subsection Section 25(c) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (c)appointing a receiver for the management of the movable or immovable properties of the defendant.
