Legal Document View

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
[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4)(b) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(b)give the employee a notice stating the penalty proposed to be imposed on him and calling upon him to submit within fifteen days of receipt of the notice or such further time not exceeding fifteen days, as may be allowed, such representation as he may wish to make the proposed penalty on the basis of the evidence adduced during the inquiry held under Rule 8.