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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2)(b) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(b)is acquitted of all blame or satisfies the Competent Authority, in the case of his release from detention being set aside by a competent court, that he had not been guilty of improper conduct in his detention.