Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

(3)The reply shall be signed and verified as a written statement by the respondent or any other person duly authorized by him in writing in the same manner as provided for in order VI, rule 15 of the code of Civil Procedure, 1908 (5 of 1908).