AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Debts Recovery Appellate Tribunal (Procedure) Rules, 1994

20. Communication of orders

Every order passed on an appeal shall be communicated to the appellant and to the respondent and to the Tribunal concerned either in person or by registered post free of cost.











Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement