Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 11 in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002 11. Order to be signed and dated. - Every order of the recovery officer shall be in writing and shall contain the date when the order was signed and pronounced.
