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Recovery of Debts Due to Banks and Financial Institutions Act, 1993 19. Working hours of the Tribunal Except on Saturdays, Sundays and other public holidays, the offices of the Tribunal shall, subject to any order made by the Presiding Officer, remain open daily from 10 a.m. to 6.00 p.m. but no work, unless, of an urgent nature, shall be admitted after 4.30 p.m. on any working day.    |
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