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[Cites 0, Cited by 57] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(22) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(22)The Presiding Officer shall issue a certificate of recovery along with the final order, under sub-section (20), for payment of debt with interest under his signature to the Recovery Officer for recovery of the amount of debt specified in the certificate.] [Substituted by Act No. 44 of 2016.]