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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in Asiatic Society Act, 1984

(4)Notice shall be given in every case to the Society of the intention to cause a review, inspection or evaluation to be made, and the Society shall be entitled to appointed a representative who shall have the right to be present and he heard at such review, inspection or evaluation.