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

Union of India - Subsection

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

(3)The Central Government may by rules provide that the electronic form for the purpose specified in this section shall be exclusive, or in the alternative or in addition to the physical form, therefor.