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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(ix) in Rajasthan Information Commission (Management) Regulations, 2007

(ix)The Registrar may require any application, appeal, complaints, counter statement, replies presented to the Commission to be amended in accordance with these Regulations and direct any formal amendment of such records.