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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in Rajasthan Right to Information Rules, 2001

(3)On receipt of memo of appeal, the controlling officer shall cause to supply acknowledgment of the same to the appellant. The appellant authority then shall fix a date and intimate the same to the appellant for giving him opportunity of hearing, if he do so desires.