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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(ii) in The Central Information Commission (Management) Regulations, 2007

(ii)The appellant or the complainant, as the case may be, may at his discretion be present in person or through his duly authorised representative at the time of hearing of the appeal or complaint by the Commission, or may opt not to be present.