Section 19A(4) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(4)The Tribunal or the Appellate Tribunal notified under sub-section (1), for the purpose of adopting electronic filing, shall maintain its own website or common website with other Tribunals and Appellate Tribunal or such other universally accessible repositories of electronic information and ensure that all orders or directions issued by the Tribunal or Appellate Tribunal are displayed on the website of the Tribunal or Appellate Tribunal, in such manner as may be prescribed.Explanation. - For the purpose of this section,-(a)'digital signature' means the digital signature as defined under clause (p) of section 2 of the Information Technology Act, 2000;(b)'electronic form' with reference to an information or a document means the electronic form as defined under clause (r) of section 2 of the Information Technology Act, 2000.]
