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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(c) in The Central Administrative Tribunal Rules Of Practice, 1993

(c)During the vacation, the Registrar may accept replies, rejoinders to O.As., R.As., etc., provided a copy of the same has been served on all the other parties/legal practitioners.