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Union of India - Section

Section 64 in The Central Administrative Tribunal Rules Of Practice, 1993

64. Consent for engaging another legal practitioner

.-A legal practitioner proposing to file a vakalatnamain any case or proceeding before the Tribunal in which there is already a legal practitioner on record, shall do so only with the written consent of legal practitioner on record or when such consent is refused, with the permission of the Tribunal.