Recovery of Debts Due to Banks and Financial Institutions Act, 1993

2. Definitions

In these rules, unless the context otherwise requires,-

(a) "agent" means a person duly authorized by a party to present application or to give reply on its behalf before the Tribunal;

(b) "applicant" means a person making an application to the Tribunal under section 19;

(c) "application" means an application made to the Tribunal under section 19;

(d) "legal practitioner" shall have the same meaning as it is assigned to it in the Advocates Act, 1961 (25 of 1961);

(e) "Ordinance" means the Recovery of Debts Due to Banks and Financial Institutions ²[Act, 1993 (51 of 1993) (hereinafter referred to as the Act)];

(f) "Presiding Officer" means the Presiding Officer of a Tribunal;

(g) "Registrar" means the Registrar of the Tribunal;

(h) "Registry" means the Registry of the Tribunal,

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