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[Cites 0, Cited by 0] [Section 158(158)] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(158)(b) in The Railway Protection Force Rules, 1987

(b)taking the representation, if any, submitted by the party charged underclause (a) into consideration and recording a finding on eachimputation of misconduct or misbehaviour.