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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1)(ii) in Uttar Pradesh Right to Information Rules, 2015

(ii)The Commission heard and decided the matter on a date other than the one fixed for hearing of the same and the applicant could not attend the hearing for no fault of his.