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] [Entire Act] Union of India - Section Section 5 in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998. 5. Interpretation .-If any question arises relating to the interpretation of these rules the same shall be referred to the Central Government for its decision.
