Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(3)If the memorandum of appeal on scrutiny is found to be defective, and the defect noticed is formal in nature, the Secretary may allow the appellant such time to rectify the defect as he may deem fit.