Section 12 in The Security Interest (Enforcement) Rules, 2002
12. [ Application to the Tribunal/Appellate Tribunal [Inserted by S.O. 103(E), dated 2.2.2007 (w.e.f. 2.2.2007). ]
. [Substituted by Notification No. G.S.R. 1040(E), dated 17.10.2018 (w.e.f 20.9.2002).]-(1) Any application to the Debt Recovery Tribunal under sub-section (1) of section 17 shall be, as nearly as possible, in the form given in Appendix VII to the rules.(2)Any application to the Appellate Tribunal under sub-section (6) of section 17 of the Act shall be, as nearly as possible, in the form given in Appendix VIII to the said rules. Any appeal to the Appellate Tribunal under section 18 of the Act shall be, as nearly as possible, in the form given in Appendix IX to the said rules.
