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

Union of India - Subsection

Section 36(1) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(1)The Central Government may, by notification, make [rules] [See the Debts Recovery Tribunal (Salaries, Allowances and Other Terms and Condition of Service of Presiding Officers) Rules, 1993.] to carry out the provisions of this Act.