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[Cites 0, Cited by 5] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8) in The Judges (Inquiry) Act, 1968

(8)The Committee may, after considering the written Statement of the Judge and the medical report, if any, amend the charges framed under sub-section (3) and in such a case, the Judge shall be given a reasonable opportunity of presenting a fresh written Statement of defence.