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State of Uttar Pradesh - Section

Section 14 in Uttar Pradesh Right to Information Rules, 2015

14. Seal and emblem.

- On conclusion of the hearing on any complaint or appeal, the Commission shall pass orders thereon either on the same date or on any future date fixed for the purpose and communicated to the parties. Every such order of the Commission shall be signed and dated by the Commissioner who had heard the complaint or appeal.