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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tripura - Subsection

Section 44(3) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(3)The authority which made the order appealed against shall on a receipt of a copy of the appeal, forward the same with its comments thereon together with the relevant record to the appellate authority without any avoidable delay and without waiting for any direction from the appellate authority.