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State of Uttar Pradesh - Section

Section 27 in The U.P. Economizer Rules, 1959

27. Procedure before hearing.

- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to as heard in support of the appeal or to produce evidence he must be present either in person or by authorized agent with his evidence on the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal.