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 144 in The Central Administrative Tribunal Rules Of Practice, 1993 144. Registrar to ensure compliance of Supreme Court orders .-It shall be the duty of the Registrar to take expeditious steps to comply with the directions of the Supreme Court.
