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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(d) in Rajasthan Regulation of Boating Rules 1957

(d)After the Appellate Authority has appointed a time and place for the hearing of the appeal, it shall give an intimation to the Authority against whose order the appeal is made and the appellant, who shall within fourteen days of the receipt of intimation forward to the Appellate Authority concerned, a list of documents upon which he proposes to rely together with copies of such documents in duplicate and may upon the appointed date and subsequent hearings appear either in person or through an agent or a representative authorised in writing in this behalf or a legal practitioner.