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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(4) in The Assam Administrative Tribunal Regulations, 1977

(4)If the party concerned or his agent or Advocate re-files the appeal after the period stated in sub-regulation (2), or fails to remedy or explain any of the defects pointed out while re-filling the appeal the Register shall place it before the Tribunal for orders.Admission