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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1) in The Assam Administrative Tribunal Regulations, 1977

(1)In the summons issued to the respondent, the time allowed for reply shall be stated and written reply, if any, shall be filed within the prescribed time unless the time for doing so is extended by the Bench.