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[Cites 0, Cited by 45] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(1)A Tribunal shall exercise, on and from the appointed day, the jurisdiction, powers and authority to entertain and decide applications from the banks and financial institutions for recovery of debts due to such banks and financial institutions.