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[Cites 0, Cited by 0] [Section 32(22)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(22)(i) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(i)After the conclusion of the inquiry, a report shall be prepared and it shall contain-