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

State of Rajasthan - Subsection

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

(iii)Where the Commission is satisfied that circumstances exist due to which the complainant is being prevented from attending the hearing of the Commission, the Commission may afford the complainant another opportunity of being heard before a final decision is taken or take any other appropriate action as it may deem fit.