Section 28(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(4)The Recovery Officer may apply to the Court in whose custody there is money belonging to the defendant for payment to him of the entire amount of such money, or if it is more than the amount of debt due, an amount sufficient to discharge the amount of debt so due.[(4-A) The Recovery Officer may, by order, at any stage of the execution of the certificate of recovery, require any person, and in case of a company, any of its officers against whom or which the certificate of recovery is issued, to declare on affidavit the particulars of his or its assets.] [Inserted by Act 1 of 2000, Section 11 (w.r.e.f. 17.1.2000).]
