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[Cites 0, Cited by 8] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(1)Notwithstanding anything contained in section 29, any person aggrieved by an order of the Recovery Officer made under this Act may, within thirty days from the date on which a copy of the order is issued to him, prefer an appeal to the Tribunal.