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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(6)(ii) in The Central Administrative Tribunal (Procedure) Rules, 1987

(ii)where the service is in such a manner as the Tribunal may direct under sub-rule (3) such a sum not exceeding the actual charges incurred in effecting the service, as may be determined by the Tribunal.