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[Cites 0, Cited by 4] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(a)attachment and sale of the movable or immovable property of the defendant;
(aa)[ taking possession of property over which security interest is created or any other property of the defendant and appointing receiver for such property and to sell the same;] [Inserted by Act No. 44 of 2016.]