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 3] [Section 36] [Entire Act] Union of India - Subsection Section 36(c) in The Administrative Tribunals Act, 1985 (c)any other matter not being a matter specified in section 35 in respect of which rules are required to be made by the appropriate Government.
