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[Cites 0, Cited by 0] [Section 11(13)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(13)(ii) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

(ii)the claimant or objector is given not less than seven days' notice about the date of summary hearing as provided under sub-rule (15);