Legal Document View

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
[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(b)the procedure for the investigation of misbehaviour or incapacity of [the Chairpersons of Appellate Tribunals and the Presiding Officers of the Tribunals] [Substituted by Act 1 of 2000, Section 17, for "the Presiding Officer of the Tribunals and Appellate Tribunals" (w.r.e.f. 17.1.2000).] under sub-section (3) of section 15;