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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(5) in Punjab Rights of Persons with Disabilities Rules, 2019

(5)Where the opposite party or his agent fails to appear on the date of hearing, the State Commissioner may take such necessary action under section 82 as he deems fit for summoning and enforcing the attendance of the opposite party.