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[Cites 0, Cited by 0] [Section 61(8)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(8)(n) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(n)The Inquiry Officer may, after the employee closes his evidence, and shall, if the employee has not got himself examined, generally question him on the circumstances appearing against him in the evidence, for the purpose of enabling the employee to explain any circumstances appearing in the evidence against him.