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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(b) in The Central Administrative Tribunal Rules Of Practice, 1993

(b)The report of the scrutiny of the application under section 19 of the Act shall be in Form No. 2 and of Contempt Petition (C.P.) (Civil/Criminal) in Form No. 3 and the scrutiny report shall be annexed to the application/petition.