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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(3) in U.P. Janhit Guarantee Rules, 2011

(3)If it is satisfied that the circumstances exist due to which the appellant or the person at revision is prevented to be present at the hearing, then before taking the final decision an opportunity of hearing shall be given to the appellant or the person at revision.