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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(c) in The Central Administrative Tribunal Rules Of Practice, 1993

(c)A fee of Rs. 5 shall be payable by way of a DD/IPO drawn in favour of the Registrar on any application for inspection of records of a pending or decided case by a person other than a party to the case.