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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(ii) in The Assam Administrative Tribunal Regulations, 1977

(ii)state the name and address (to the extent known) of the necessary respondent; and
(fit)set out concisely and under distinct heads and grounds of appeal without any argument or narrative.