Section 19A(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(2)Any interim or final order passed by the Tribunal or Appellate Tribunal displayed on the website of such Tribunal or Appellate Tribunal shall be deemed to be a public notice of such order and transmission of such order by electronic mail to the registered address of the parties to the proceeding shall be deemed to be served on such party.
