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] [Section 24] [Entire Act] Union of India - Subsection Section 24(i) in The Central Administrative Tribunal Rules Of Practice, 1993 (i)that no inconvenience or wastage of time is caused to the Bench in making available the services of Court master/Stenographer/Peon;
