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

State of Rajasthan - Subsection

Section 11(2) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(2)The Managing Director may appoint a penal of advocates or specific advocates for specific cases under the Act, on such terms and conditions including payment of fees, and other incidental expenses as agreed to, looking to the nature, expediency and importance of the case or cases.