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[Cites 0, Cited by 0] [Section 29(7)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(7)(a) in The Administrative Tribunals Act, 1985

(a)to the Central Administrative Tribunal, within ninety days from the date on which the Administrative Tribunals (Amendment) Bill, 1986 receives the assent of the President, or within ninety days from the date of receipt of the copy of such decree or order, whichever is later, or