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Union of India - Section

Section 11 in The Credit Information Companies Rules, 2006

11. Notice of appeal to the respondent

- A copy of the memorandum of appeal along with the copy of the documents submitted therewith, shall be served by the secretariat of the appellate authority on the respondent as soon as the appeal is registered as per sub-rule (1) of rule 10, by hand delivery, or by registered post or speed post.