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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

(5)If the applicant fails to rectify the defect within the time allowed under sub-rules (3) and (4), the Registrar may, by order and for reasons to be recorded in writing, decline to register the application and place the matter before the Bench for appropriate orders.