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

State of Rajasthan - Subsection

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

(v)If an appellant at his discretion decides not to be present either personally or through his duly authorized representative during the hearing of an appeal before the Commission, the Commission may pronounce its decision or order in the matter in his absence.