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 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(2) in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002 (2)The respondent shall also serve one copy of the reply along with documents as mentioned in sub-rule (1) to the applicant.
