Recovery Of Debts And Bankruptcy Act, 1993

An Act to provide for the establishment of Tribunals for expeditious adjudication and recovery of debts due to banks and financial institutions and for matters connected therewith or incidental thereto.

Act number

Act 51 of 1993

Year

1993

Enacted on

27-08-1993

In force from

24-06-1993

Jurisdiction

Central Act (India)

Subjects

Banking And Finance

Read the full text of Recovery Of Debts And Bankruptcy Act, 1993 section by section on LawLens.

Official source: India Code