Section 23(2)(iii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(iii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(iii)no order imposing an enhanced penalty shall be made in any other case unless the appellant has been given a reasonable opportunity, as far as may be in accordance with the provisions of regulation 12, of making a representation against such enhanced penalty.

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Union of India - Subsection

Section 23(2)(iii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003