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 7 in The Unlawful Activities (Prevention) Rules, 1968 7. Tribunal to have a seal .-(1) The Tribunal shall have a seal of such dimensions and in such form as it may think fit. (2)Every order made or notice issued by the Tribunal shall be authenticated by affixing its seal thereon.
