Section 20(2)(a) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 12] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(a) in The Administrative Tribunals Act, 1985

(a)if a final order has been made by the Government or other authority or officer or other person competent to pass such order under such rules, rejecting any appeal preferred or representation made by such person in connection with the grievance; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 20(2)(a) in The Administrative Tribunals Act, 1985