Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(10) in Central Civil Services (Classification, Control & Appeal) Rules, 1965 (10)The inquiring authority shall return a finding of guilt in respect of those articles of charge to which the government servant pleads guilty.
