Citation Codes Equivalent Citations citation codes Case Number OA/1023/2018 Disposition allowed Attorney(S) Acts BANKING REGULATION ACT 1949 provisions of Bankers Books Evidence Act, 1891 Section 17(1) of the RBD Act of 1993 provisions of Section 19(20) of the Recovery of Debts and Bankruptcy Act, 1993 Act. Hence, Original Application filed U/s 19(1) of the Recovery of Debts and Bankruptcy Act, 1993 U/s 4 of the Bankers Books Evidence Act, 1891 S.A.R.F.A.E.S.I1. Act, 2002 India Act, 1955 section 19(1) of the Recovery of Debts and Bankruptcy Act, 1993 Recovery Certificate U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 U/s 19(22) of the Recovery of Debts and Bankruptcy Act, 1993 section 19(21) (i) of the RDB Act, 1993 provisions of the S.A.R.F.A.E.S.I. Act, 2002). See more information ... Smart Summary Please sign up to generate summary. JUDGMENT STATE BANK OF INDIA v. MS JAI MAA DURGA TRADERS