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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(ii) in Rajasthan Information Commission (Management) Regulations, 2007

(ii)The complainant, may at his discretion be present in person or through his duly authorized representative at the time of hearing of complaint by the Commission, or may opt not to be present.