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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(19) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(19)The inquiring authority may, after the completion of the production of evidence, hear the Presenting Officer if any, appointed and the employee or permit them to file written briefs of their respective cases, if they so desire.