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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Credit Information Companies Rules, 2006

(4)If the appellant submits any representation within a period of fifteen days from the date of receipt of communication as per sub-rule (3), with sufficient explanation in respect of its failure to rectify the defect within the time granted for the purpose as per sub-rule (2), the secretariat shall submit such representation for consideration of the appellate authority.