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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(b) in The Central Administrative Tribunal Rules Of Practice, 1993

(b)The above papers treated as not forming part of the record shall be notified on the Notice Board of the Registry requiring the party of take them back within four weeks from the date of the Notification, failing which the Registry shall take steps to destroy the same.