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Union of India - Section

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

22A. [ Uniform procedure for conduct of proceedings. [Inserted by Act No. 44 of 2016.]

- The Central government may, for the purpose of this Act, by rules, lay down uniform procedure consistent with the provisions of this Act for conducting the proceedings before the Tribunals and Appellate Tribunals.]