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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(3) in The Assam Board of Revenue Regulation I, 1963

(3)If there be no doubt as to whether a party has been served with notice issued under Regulation 13, the Boar may decide the appeal or application, as the case may be, without issuing a fresh notice.