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

Union of India - Subsection

Section 15(v) in The Central Information Commission (Management) Regulations, 2007

(v)If an appellant or complainant at his discretion decides not to be present either personally or through his duly authorised representative during the hearing of an appeal or complaint before the Commission, the Commission may pronounce its decision or order in the matter ex parte.