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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6)(b) in The Banking Regulation Act, 1949

(b)when the Court makes a direction under clause (a), it shall issue a certificate specifying the sum payable by the banking company and every such certificate shall be enforceable in the same manner as if it were a decree made by the Court in a suit.