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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(4) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

(4)Where the memorandum of appeal is not drawn up in the prescribed manner, it may be rejected or returned to the appellant for the purpose of being amended within the time to be fixed by the District Judge or be amended then and there.