Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 81 in The Central Administrative Tribunal Rules Of Practice, 1993 81. Form and contents of the affidavit .-(a) Every affidavit shall be drawn up in Form No. 14 in the first person and divided into paragraphs numbered consecutively.
