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 17] [Entire Act]

Union of India - Subsection

Section 17(e) in The Central Administrative Tribunal Rules Of Practice, 1993

(e)If the party/legal practitioner rectifies the defects and represents the application/pleading within the time granted, the Registrar on being satisfied, may order for its registration/acceptance and numbering as provided in rule 15.