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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015

(5)The respondent shall also serve a copy of the reply alongwith documents as mentioned in sub-rule (1) on the applicant or his agent or his legal practitioner, as the case may be, and file proof of service in the Registry.