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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(i) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(i)a copy of the report of the Inquiring Authority together with its own tentative reasons for disagreement, if any, with the findings of Inquiring Authority on any article of charge; and