Section 35(2)(d) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 2] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(d) in The Administrative Tribunals Act, 1985

(d)the form in which an application may be made under section 19, the documents and other evidence by which such application shall be accompanied [and the fees payable in respect of the filing of such application or for the service or execution of processes] [Substituted by Act 19 of 1986, Section 22, for " and the fees payable in respect of such application" (w.r.e.f. 22.1.1986). ].

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Union of India - Subsection

Section 35(2)(d) in The Administrative Tribunals Act, 1985