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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(x) in The Central Administrative Tribunal (Procedure) Rules, 1987

(x)[ to receive applications within ninety days from the date of death for substitution of legal representatives of the deceased parties during the pendency of the application] [Substituted by G.S.R. 99(E), dated 26.2.1991 (w.e.f. 27.2.1991). ];