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 10] [Entire Act] Union of India - Subsection Section 10(1) in The Credit Information Companies Rules, 2006 (1)If, on scrutiny of the appeal received, it is found to be in order, the same shall be duly registered by the secretariat of the appellate authority and given a serial number.
