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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3)(iv) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(iv)Save as otherwise provided in this sub-section, every person to whom a notice is issued under this sub-section shall be bound to comply with such notice, and, in particular, where any such notice is issued to a post office, bank, financial institution, or an insurer, it shall not be necessary for any pass book, deposit receipt, policy or any other document to be produced for the purpose of any entry, endorsement or the like to be made before the payment is made notwithstanding any rule, practice or requirement to the contrary.