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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006

(2)Instead of sending the notice to the competent authority from whose order the appeal is preferred, the Commission may itself cause the notice to be served on the respondent or on his pleader under the provisions above referred to.