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[Cites 0, Cited by 0] [Section 11(13)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(13)(iv) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

(iv)the claimant or objector shall have the right to be represented by a lawyer, Non Governmental Organization, or a friend; and