Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(3) in The Central Administrative Tribunal (Procedure) Rules, 1987 (3)The documents referred to in sub-rule (3) shall also be filed alongwith the reply and the same shall be marked as R-1, R-2, R-3 and so on.
