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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(5)(b) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(b)If no written statement of defence is submitted by an employee, the punishing authority may itself inquire into the articles of charges or may, if it considers it necessary to do so, appoint under sub-rule (2) inquiring authority for the purpose.