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 20] [Entire Act] Union of India - Subsection Section 20(5) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (5)The Appellate Tribunal shall send a copy of every order made by it to the parties to the appeal and to the concerned Tribunal.
