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Supreme Court: If Centre Wants DRT to Furnish Data it Must Provide Additional Staff - (20 Jan 2025)

ADMINISTRATIVE

Supreme Court has held that if Centre wants Debt Recovery Tribunals (DRT) to furnish data in a particular case then it must provide additional staff to DRT in order to prevent disruption in day-to-day functioning of the tribunals.

Tags : SUPREME COURT   DEBT RECOVERY TRIBUNALS   ADDITIONAL STAFF  

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