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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

(4)Where an application is received by registered post, the applicant shall be informed of the defects, if any, and he shall be required to rectify the same within a period not exceeding thirty days from the date of information to the applicant by the Registrar.