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

State of Rajasthan - Subsection

Section 5(3) in Rajasthan Right to Information Rules, 2001

(3)On receipt of the memo of appeal, the appellate authority shall cause to supply acknowledgment of the same to the appellant. The appellate authority then, shall fix a date and intimate the same to the appellant for giving him opportunity of hearing, if he so desires.