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 Credit Information Companies Rules, 2006 5. Sitting of appellate authority - The appellate authority shall hold its sitting either at a place where its office is situated or at such other place as it may deem fit.
