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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(5) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996

(5)Where the opposite party or his agent fails to appear on the date of hearing, the Chief Commissioner may take such necessary action under section 63 of the Act as he deems fit for summoning and enforcing the attendance of the opposite party.