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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4) in The Khadi and Village Industries Commission Rules, 2006

(4)If in the course of proceedings taken against a person for recovery of any sum requested to be recovered under sub-rule (3), such person denies his liability to pay the sum or any part thereof, the authority before which such proceedings are pending shall forthwith send a notice of such denial to the Commission.