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] [Section 73] [Entire Act] Union of India - Subsection Section 73(b) in The Central Administrative Tribunal Rules Of Practice, 1993 (b)An appeal may be filed against the order of the Registrar made under sub-rule (a) within thirty days from the date of the order.
