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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(b) in The Central Administrative Tribunal Rules Of Practice, 1993

(b)Only one set of costs shall be awarded to the applicants as also when the same counsel appears for more than one respondent"> (b) Only one set of costs shall be awarded to the applicants as also when the same counsel appears for more than one respondent.