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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5)(b) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(b)If the designated officer does not comply with the order of providing a service under sub-section (2) of section 6, the applicant aggrieved by such non-compliance may submit an application directly to the second appellate authority. This application shall be disposed of in the manner of the second appeal.