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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(3) in The Assam Administrative Tribunal Regulations, 1977

(3)The Tribunal may direct any authority against whose order an appeal or application is made, to make such further investigation or to take additional evidence directly or through any subordinate authority, as it may think necessary:Provided that in any appropriate case the Tribunal may, if it is thinks fit, order for issue of commission for examination of a witness or document.