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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(6) in Rajasthan Special Investment Regions Act, 2016

(6)The procedure to be followed by the appellate authority in deciding the appeals or disputes referred to it under this Act, including the quorum at its meeting, shall be such as may be prescribed by the rules.