Debts Recovery Appellate Tribunal (Procedure) Rules, 1994
27. Seal and emblem
The official seal and emblem of the Appellate Tribunal shall be such as the Central Government may specify.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Debts Recovery Appellate Tribunal (Procedure) Rules, 1994 27. Seal and emblem The official seal and emblem of the Appellate Tribunal shall be such as the Central Government may specify. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
