Section 3(5)(i) in The Debts Recovery Tribunal (Procedure For Appointment As Presiding Officer Of The Tribunal) Rules, 1998.

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

(i)from amongst the persons from the list of candidates prepared by the Ministry of Finance after inviting necessary applications; and

Legal Document View