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State of Maharashtra - Section

Section 24 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

24. Grant of certified copies and inspection.

- The procedure for the grant of certified copies of orders, proceedings and rules regarding inspection of records as are applicable to the Applications under the Administrative Tribunals Act, 1985, shall apply mutatis mutandis to the grant of certified copies of orders, proceedings and to inspection of records.