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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(iv) in The Central Information Commission (Management) Regulations, 2007

(iv)examine or hear in person or receive evidence on affidavit from Central Public Information Officer, Central Assistant Public Information Officer or such Senior Officer who decided the first appeal or such person or persons against whom the complaint is made as the case may be; or