Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 32] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(7)The written statement shall have the same effect as a plaint in a cross-suit so as to enable the Tribunal to pass a final order in respect both of the original claim and of the set-off.