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 57] [Entire Act] Union of India - Subsection Section 57(b) in The Central Administrative Tribunal Rules Of Practice, 1993 (b)The Judicial Branch of the Registry shall submit the application with its remarks before the Registrar, who on consideration of the same pass appropriate orders.
