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 5] [Section 22(3)] [Section 22] [Entire Act] Union of India - Subsection Section 22(3)(h) in The Administrative Tribunals Act, 1985 (h)setting aside any order of dismissal of any representation for default or any order passed by it ex parte; and