Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act] Union of India - Subsection Section 31(2)(a) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (a)the Court shall, as soon as may be after such transfer, forward the records of such suit or other proceeding to the Tribunal; and