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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(2) in The Assam Administrative Tribunal Regulations, 1977

(2)A party desiring to produce such documents or affidavit shall file three copies of the same on a date at least seven days ahead of the date of hearing and shall at the same time serve an additional copy thereof on each of the respondents or opposite parties.