Section 15(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

[Cites 0, Cited by 1] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(b)in the case of [the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of an Appellate Tribunal" (w.r.e.f. 17.1.2000).], made by a Judge of the Supreme Court,

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Union of India - Subsection

Section 15(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993