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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(a)[ other business or commercial rights of similar nature under clause (jb) of section 2;] [Inserted by Act No. 44 of 2016.]
(aa)[] [Clause (a) renumbered as Clause (aa) by Act No. 44 of 2016.] the salaries and allowances and other terms and conditions of service of [the Chairperson, the Presiding Officers] [Substituted by Act 1 of 2000, Section 17, for "the Presiding Officer" (w.r.e.f. 17.1.2000).], Recovery Officers and other officers and employees of the Tribunal and the Appellate Tribunal under sections 7, 12 and 13;