Section 120 in The Central Administrative Tribunal Rules Of Practice, 1993

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Union of India - Section

Section 120 in The Central Administrative Tribunal Rules Of Practice, 1993

120. Register of copy application and requisition register

.-(a) A Register of Copy Application shall be maintained in Register Form No. 10 and a Requisition Register in Register Form No. 11 in the copying Branch.

(b)Entries in respect of urgent copy applications shall be underlined in red ink/pencil.

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Union of India - Section

Section 120 in The Central Administrative Tribunal Rules Of Practice, 1993

120. Register of copy application and requisition register