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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(5)The Officer-in-charge or any of his duly authorised subordinate shall remain present in the court(s) on every date of hearing of the case(s), and shall pursue or defend the same properly through the Advocate(s) representing the Corporation.