Section 19(5B) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(5B)Where a defendant makes an admission of the full or part of the amount of debt due to a bank or financial institution, the Tribunal shall order such defendant to pay the amount, to the extent of the admission within a period of thirty days from the date of such order failing which the Tribunal may issue a certificate in accordance with the provisions of sub-section (22) to the extent of the amount of debt due admitted by the defendant.] [Substituted by Act No. 44 of 2016.]
