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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(2)In conducting such enquiry the Tribunal shall be guided by rules of enquiry and natural justice and shall not be bound by formal rules relating to procedure and evidence.