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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Central Administrative Tribunal (Procedure) Rules, 1987

(2)Such of the orders of the Tribunal, as are deemed fit for publication in any other authoritative report or the press, may be released for such publication on such terms and conditions as the Chairman may specify by general or special order.]