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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(b) in The Central Administrative Tribunal Rules Of Practice, 1993

(b)A fee of Rs. 5 shall be payable by way of DD/IPO drawn in favour of the Registrar on any application for inspection of records of a decided case by a party to the case or his legal practitioner.