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] [Section 8] [Entire Act] Union of India - Subsection Section 8(1) in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002 (1)The notice which is required to be served on the borrower under sub-section (1) of Section 36-F shall be in the prescribed form.
