(7)In all cases of hearing, written submissions and the relevant documents, if any, shall be filed within fifteen days from the date of hearing.] [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][28-A. Procedure in relation to consideration of report of examiner under section 14 [Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005). ].-In case the applicant contests any of the objections communicated to him, the procedure specified under rule 28 may apply.]
