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] [Entire Act] Union of India - Section Section 20 in The Central Administrative Tribunal (Procedure) Rules, 1987 20. Order to be signed and dated .-(1) Every order of the Tribunal shall be signed by the Member or Members constituting the Bench, which pronounced the order. (2)The order shall be pronounced in open Court.
