81. Supply of copy of order to the appellant or applicant and the officer concerned.
- A copy of the order [passed in appeal or revision or reference to High Court] [Substituted by Notification No. A-5-2-96-ST-V(8), dated 9-2-99 for the words 'passed in appeal or revision' (w.e.f. 9-2-99).] shall be supplied free of cost, to the appellant or applicant or the person affected thereby and another copy shall be sent to the officer whose order forms the subject matter of the appeal or revision proceedings.
