Section 3(vi) in The Central Administrative Tribunal Rules Of Practice, 1993

[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(vi) in The Central Administrative Tribunal Rules Of Practice, 1993

(vi)"Legal practitioner" includes a Standing Counsel authorised to accept the service for any department or organisation of the Central Government/State Government or any authority, a Corporation, a body owned or controlled by the Central Government/State Government;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(vi) in The Central Administrative Tribunal Rules Of Practice, 1993