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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(2) in The Assam Administrative Tribunal Regulations, 1977

(2)All appeals shall normally be head by a Division Bench :Provided that if the Chairman be of the opinion that an appeal involves a substantial question of law, he may refer the appeal for hearing by a Full Bench.