Section 3(1)(iii) in The Assam Administrative Tribunal Regulations, 1977

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State of Assam - Subsection

Section 3(1)(iii) in The Assam Administrative Tribunal Regulations, 1977

(iii)"Appellant" means civil servant who is entitled under the Act to file an appeal and in case of death of such civil servant his legal representatives and includes an applicant and in case of his death his legal representatives.

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State of Assam - Subsection

Section 3(1)(iii) in The Assam Administrative Tribunal Regulations, 1977