Section 59(c) in The Central Administrative Tribunal Rules Of Practice, 1993

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Union of India - Subsection

Section 59(c) in The Central Administrative Tribunal Rules Of Practice, 1993

(c)The person inspecting the records shall not make any marking on any record or paper so inspected. Copying, if any, of the documents/records inspected may be done only in pencil.

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Union of India - Subsection

Section 59(c) in The Central Administrative Tribunal Rules Of Practice, 1993