Section 19(20) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(20)The Tribunal may, after giving the applicant and the defendant, an opportunity of being heard, in respect of all claims, set-off or counter-claim, if any, and interest on such claims, within thirty days from the date of conclusion of the hearings, pass interim or final order as it deems fit which may include order for payment of interest from the date on which payment of the amount is found due up to the date of realisation or actual payment.] [Substituted by Act No. 44 of 2016.]
