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[Cites 0, Cited by 0] [Section 32(11)] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(11)(iii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(iii)give a notice within ten days of the order or within such further time not exceeding ten days as the inquiring authority may allow ; for the discovery or production of any documents which are in the possession of the Board but not mentioned in the list referred to in sub-rule (3).