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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(4) in The Assam Board of Revenue Regulation I, 1963

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