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

Union of India - Subsection

Section 14(4) in The Credit Information Companies Rules, 2006

(4)Where an appeal has been disposed off as per sub-rule (3) and the appellant appears afterwards and furnishes satisfactory explanation for non-appearance on the date when the appeal was decided ex parte , the appellate authority may subject to its satisfaction about the explanation, set aside the ex parte order and restore the appeal and decide the same on merits after hearing the parties.