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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(b) in The Rajasthan State Commission of enquiry (Procedure) Rules, 1969

(b)is of the opinion that the reputation of any person is likely to be prejudicially affected by the enquiry, the Commission shall give to that person a reasonable opportunity of being heard in the enquiry and to produce evidence in his defence.