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Union of India - Section

Section 130 in The Central Administrative Tribunal Rules Of Practice, 1993

130. Re-transmission of case records

.-On completion of the preparation of the certified copy, the officer-in-charge of the copying section shall re-transmit the records of the case to the concerned branch, after making necessary entries in the Requisition Register and obtain acknowledgement of the official, who receives back the records, in the relevant column of the Register.