Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in Uttar Pradesh Right to Information Rules, 2015

(2)The Commission may, if it finds it just and proper, allow a prayer for any amendment of a complaint, appeal or written statement during the course of hearing, on any such prayer made in writing by the related party.