Section 3(1)(ii) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure for Appointment as Presiding Officer of the Appellate Tribunal) Rules, 2002

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(ii)the Secretary to the Government of India in the Ministry of Finance (Department of Economic Affairs);

Legal Document View