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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002

(1)The respondent may file four complete sets containing the reply to the appeal alongwith documents in a paper book form with the Registry within one month of the service of the notice on him of the filing of the memorandum of appeal.