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 10 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015 10. Plural remedies. - An application shall be based upon a single cause of action and may seek one or more reliefs where they are consequential to one another.
