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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(iii) in The Rajasthan Boiler Attendants' Rules, 1954

(iii)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry and he shall have an opportunity of making any statement he may wish to make and of producing any evidence in his defence.