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 11(8)] [Section 11] [Entire Act] Union of India - Subsection Section 11(8)(i) in The Central Administrative Tribunal (Procedure) Rules, 1987 (i)notice of the application has been served on the Central Government or the State Government, if such Government is a respondent;