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

Union of India - Subsection

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

(f)The Inquiry Officer shall, where the employee does not admit all or any of the articles of charge, furnish to such employee a list of documents by which, and a list of witness by whom, the articles of charge are proposed to be proved.