Section 3(iii) in The Central Administrative Tribunal Rules Of Practice, 1993

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Union of India - Subsection

Section 3(iii) in The Central Administrative Tribunal Rules Of Practice, 1993

(iii)"Act" and "Procedure Rules" shall mean the Administrative Tribunals Act, 1985 (Central Act 13 of 1985) and the Central Administrative Tribunal (Procedure) Rules, 1987, as amended from time to time;

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Union of India - Subsection

Section 3(iii) in The Central Administrative Tribunal Rules Of Practice, 1993