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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(iv) in Rajasthan Information Commission (Management) Regulations, 2007

(iv)examine or hear in or receive evidence on affidavit from Public Information Officer, Assistant Public Information Officer or such Senior Officer who decided the first appeal or such person, persons against whom the complaint is made as the case may be; or