Section 1576 in Debts Recovery Appellate Tribunal (Procedure For Appointment As Presiding Officer Of The Appellate Tribunal) Rules, 1998
1576.
Notification No. G.S.R. 31(E), January 19, 1998.- In exercise of the powers conferred by Section 9 read with clause (e) of sub-section (2) of Section 36 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (51 of 1993), the Central Government hereby makes the following rules, namely:
