Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002

(1)Recovery Officer shall endorse on every application the date on which it is presented or deemed to have been presented under Rule 4 and shall sign endorsement.