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[Cites 0, Cited by 0] [Section 104(6)] [Section 104] [Entire Act]

State of Tamilnadu - Subsection

Section 104(6)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)The Enquiry Officer or Inspecting Officer or Investigating Officer, as the case may be, shall, as far as practicable, not include any matter of confidential nature in the main report of the inquiry, inspection or investigation, but shall submit such matter or matters in a separate confidential report. Where any matter of confidential nature has to be discussed in the main report, the report may be drafted in such a manner that the matter of confidential nature can either be segregated or be not communicated except to the party concerned.