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 2] [Entire Act] Union of India - Subsection Section 2(b) in Debts Recovery Appellate Tribunal (Procedure For Appointment As Presiding Officer Of The Appellate Tribunal) Rules, 1998 (b)"Appellate Tribunal" means the Debts Recovery Appellate Tribunal established under Section 8 of the Act;
