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 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Evacuee Interest (Separation) Act, 1951

(4)No document which should have been but has not been filed in accordance with the requirements of sub- section (3), shall be received at any stage of the proceedings without the leave of the competent officer.