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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(iii) in Rajasthan Information Commission (Management) Regulations, 2007

(iii)Where the Commission is satisfied that circumstances exist due to which the appellant is being prevented from attending the hearing of the Commission, the Commission may afford the appellant another opportunity of being heard before a final decision is taken or take any other appropriate action as it may deem fit.