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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(4)The Officer-in-charge of a case or cases shall provide all relevant records, documents and information to the advocate(s) representing the Corporation in the court(s).