Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 20 in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006 20. Where evidence on record is sufficient, Commission may determine case finally .-Where the evidence upon the record is sufficient to decide the appeal, the Commission may finally decide the appeal.
