Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(13)] [Section 11] [Entire Act] Union of India - Subsection Section 11(13)(iii) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013 (iii)the claimant or objector shall be allowed to support his claim with documentary evidence, if any, as provided under sub-rule (14);