Section 11(8)(iii) in The Central Administrative Tribunal (Procedure) Rules, 1987

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Union of India - Subsection

Section 11(8)(iii) in The Central Administrative Tribunal (Procedure) Rules, 1987

(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the application has not been served are adequately and sufficiently represented by the respondents on whom notice of the application has been served.

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Union of India - Subsection

Section 11(8)(iii) in The Central Administrative Tribunal (Procedure) Rules, 1987