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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in The Assam Administrative Tribunal Regulations, 1977

(2)A memorandum of appeal sent by under sub-section (1) shall be deemed to have been presented to the Registrar on the date of its receipts in the office of the Tribunal at its headquarters.