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] [Entire Act]

State of Assam - Section

Section 29 in The Assam Administrative Tribunal Regulations, 1977

29. Arguments.

- The parties may, either personally or through their authorised representatives or advocates submit orally or in writing or in both, their arguments before the Bench. The appellant shall not except by leave of the Bench, urge or be heard in support of any ground not set forth in the memorandum of appeal.