Section 8(3)(a) in The U.P. Government Servant's Conduct Rules, 1956

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3)(a) in The U.P. Government Servant's Conduct Rules, 1956

(a)evidence given at any enquiry before an authority appointed by the Government, by the Central Government, by the Legislature of Uttar Pradesh or by Parliament, or

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State of Uttar Pradesh - Subsection

Section 8(3)(a) in The U.P. Government Servant's Conduct Rules, 1956