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[Cites 0, Cited by 0] [Section 19(3A)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3A)(c) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(c)if the estimated value of such other assets is not sufficient to recover the debt, seek an order directing the defendant to disclose to the Tribunal particulars of other properties or assets owned by the defendants.]