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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(4)[ For the purpose of proof of any entry in the 'bankers books', the provisions of the Bankers' Books Evidence Act, 1891 shall apply to all the proceedings before the Tribunal or Appellate Tribunal.] [Inserted by Act No. 44 of 2016.]