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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(ix) in Rajasthan Information Commission (Management) Regulations, 2007

(ix)If any appeal is found to be defective and the defect noticed is formal in nature, the Registrar may allow the appellant to rectify the same in his presence or may allow two weeks time to rectify the defect. If the appeal has been received by post and found to be defective, the Registrar may communicate the defects to the appellant and allow him two weeks time from the date of receipt of communication from the Registrar to rectify the defects.