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Union of India - Section

Section 28 in The Central Administrative Tribunal Rules Of Practice, 1993

28. Service of notice, etc., on legal practitioners

.-A legal practitioner representing a party in any proceeding and any person authorised to accept notices on behalf of a party, shall receive notices, orders, directions, pleadings, etc., required to be served on such party in connection with such proceedings. Such service shall be deemed to be proper service on the party.