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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(12) in The Bangalore Metro Railway (Procedure for Investigation of Misbehaviour or Incapacity of Claims Commissioner) Rules, 2011

(12)Where the Central Government has appointed an advocate to present its case before the Judge, the Claims Commissioner shall also be allowed to present his case by an advocate chosen by him.