Section 12 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
12. Staff of the Appellate Tribunal.
- The provisions of section 7 (except those relating to Recovery Officer) shall, so far as may be, apply to an Appellate Tribunal as they apply to a Tribunal and accordingly references in that section to Tribunal shall be construed as references to Appellate Tribunal and references to Recovery Officer shall be deemed to have been omitted.
