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 133 in The Central Administrative Tribunal Rules Of Practice, 1993 133. Intimation of rejection .-If for any reason the copy application is rejected, due intimation be given to the applicant and the refundable amount, if any, returned to him.
