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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(h) in The Central Administrative Tribunal Rules Of Practice, 1993

(h)Applications/petitions referred to in this rule shall be entered in Register No. 2. Separate registers shall be used for each category of applications/petition referred to in this rule. The Registers shall be maintained from 1st January to 31st December of each calendar year.