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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(6)The appeal filed before the Appellate Tribunal under sub-section (1) shall be dealt with by it as expeditiously as possible and endeavour shall be made by it to dispose of the appeal finally within six months from the date of receipt of the appeal.