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] [Section 25] [Entire Act] Union of India - Subsection Section 25(2) in Banking Ombudsman Scheme, 2002 (2))If the opposite party wishes to make a counter-claim, he shall include the same in his reply and file the same within the time as stipulated under sub-clause (1).
