Section 15(2) in The Adjudicating Authority (Procedure) Regulations, 2013
(2)[ The reply of the defendant or respondent shall not be entertained after the date fixed for hearing.] [Substituted '(2) Ordinarily, no reply shall be entertained after the date stipulated above.' by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)]
