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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1C) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(1C)Where the defendant commits any default in payment of the amount under sub-section (1), the stay of recovery proceedings shall stand withdrawn and the Recovery Officer shall take steps for recovery of remaining amount of debt due and payable.] [Substituted by Act No. 44 of 2016.]