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 18] [Entire Act] Union of India - Subsection Section 18(1) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002 (1)Every order of the Appellate Tribunal shall be in writing and shall he signed and dated by the Presiding Officer of the Appellate Tribunal.
