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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in Rajasthan Right to Information Rules, 2001

(4)After hearing the appellant or if appellant does not choose to appear then the appellate authority himself after considering the grounds of appeal, decide it and communicate its decision to the appellant, incharge of the office and controlling officer.