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 2] [Section 20] [Entire Act] Union of India - Subsection Section 20(2) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 (2)No appeal shall lie to the Appellate Tribunal from an order made by a Tribunal with the consent of the parties.
