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 101 in The Central Administrative Tribunal Rules Of Practice, 1993 101. Taking of specimen handwriting, signature, etc .-The Commissioner may, if necessary take specimen of the handwriting, signature or finger print of any witness examined before him.
