Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 154] [Entire Act] Union of India - Subsection Section 154(d) in The Central Administrative Tribunal Rules Of Practice, 1993 (d)Single Member Bench cases shall be classified in accordance with Appendix VIII as may be modified by the Chairman from time to time.
