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Chairperson of the DRAT, Chennai directed to discharge functions of Chairperson of DRAT, Mumbai for deciding specified matter- (Ministry of Finance ) (26 Apr 2023)

MANU/FNSV/0010/2023

Commercial

In exercise of the powers conferred by sub-section (3) of section 8 of the Recovery of Debts and Bankruptcy Act, 1993 (51 of 1993), the Central Government hereby authorises the Chairperson of the Debts Recovery Appellate Tribunal, Chennai to discharge also the functions of the Chairperson of the Debts Recovery Appellate Tribunal, Mumbai for deciding the appeal in the matter of 'Pravara Renewable Energy Limited versus Padmashri Dr. Vitthalrao Vikhe Patil Sahakari Sakhar Karkhana Limited and others (Diary No. 79 of 2022 and its connected proceedings)', in addition to his being the Chairperson of the Debts Recovery Appellate Tribunal, Chennai.

Tags : AUTHORIZATION   CHAIRPERSON   DRAT  

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