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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(4) in Rajasthan Persons with Disabilities (Equal Opportunities Protection of Rights and Full Participation) Rules, 2011

(4)The Commissioner may on such terms as he deems tit and at any stage of the proceedings, adjourn the hearing of the complaint. But the complaint shall be decided, as far as possible, within a period of three months from the date of notice received by the opposite party.