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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(4) in Uttar Pradesh Right to Information Rules, 2015

(4)If the Commission is of the view that the matter requires hearing then before passing any order on such recall application, the Commission shall issue notice to all parties to the proceeding to give them an opportunity of being heard.