Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 34 in The Rajasthan Economiser Rules, 1959

34. Fixing date for hearing.

- On receipt of an appeal, the Chief Inspector shall, if the appeal is to be heard by himself at once fix a date for hearing the appeal, and if to be heard by the Appellate Authority, constituted by the State Government under Section 20, obtain a date for the hearing of the appeal from authority.