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

State of Jharkhand - Subsection

Section 9(3) in The Jharkhand Education Tribunal Act, 2005

(3)On receipt of an application under sub-section (1) the Tribunal shall, if satisfied "that the application is fit for adjudication or trial by it, admit such an application. Where the Tribunal is not satisfied, it may summarily reject the application after recording its reasons.