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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002

(1)Every memorandum of appeal shall be in quadruplicate and shall he accompanied with two copies (at least one of which shall he certified copy) of the order of the recovery officer against which the appeal is filed.