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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(4) in The U.P. Agricultural Credit Rules, 1975

(4)Where the appeal is admitted, the appellate authority shall fix a date for hearing and the notice of the date of hearing shall be served on the respondent in Form G. An intimation of the date shall also be sent to the appellant.