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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 32(4) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(4)Every notice, order and judgment of the Appellate Tribunal shall bear the seal of the Appellate Tribunal which shall be in custody with the person designated by the Chairperson.