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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002

(1)In an appeal by a person other than an approved institution, the approved institution who has to recover any debts from the person under Section 36-E of the Act, before the recovery officer against whose order the appeal has been preferred, shall be made the respondent to the appeal.