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[Cites 0, Cited by 0] [Section 17(23)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(23)(ii) in Bihar Government Servants (Classification, Control & Appeal) Rules, 2005

(ii)The inquiring authority, where it is not itself the disciplinary authority, shall forward to the disciplinary authority the records of inquiry which shall include-