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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(c) in The Central Administrative Tribunal Rules Of Practice, 1993

(c)A summon for production of documents in the custody of a public officer other than a Court shall be in Form No. 16 and shall be addressed to the concerned Head of the Department or such other authority as may be specified by the Tribunal.