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] [Section 30] [Entire Act] Union of India - Subsection Section 30(xi) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015 (xi)to receive and dispose of applications for substitution, except where the substitution does not involve setting aside an order of abatement ; and
