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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(b) in The Central Administrative Tribunal Rules Of Practice, 1993

(b)The matters to be recorded in the Court diary shall include details as to whether the case is adjourned, or part-heard or heard and disposed of or heard and orders reserved, as the case may be.