Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(12) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009

(12)Where the Central Government has appointed an advocate to present its case before the Judge, the Chairperson or the Member, as the case maybe, shall also be allowed to present his case by an advocate chosen by him.