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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

(1)Each respondents intending to contest the application, shall file in triplicate the reply to the application and the document relied upon, in paper book from with the registry, within one month of the service of notice of the application on him.