Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of West Bengal - Subsection Section 14(ii) in The West Bengal Right to Public Services Rules, 2013 (ii)hear Designated Officer and the applicant or his authorised representative, as the case may be, at the time of hearing of appeal.
