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

Union of India - Subsection

Section 15(2) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(2)Hearing of appeals ex parte .-Where, on the day fixed for hearing or any other date to which the hearing may be adjourned, the appellant appears and the respondent does not appear, the appeal shall be heard ex parte .