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

State of Punjab - Subsection

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

(ii)The punishing authority shall consider the representation, if any, made by the employee in pursuance of the notice given to him under clause (i) and determine what penalty, if any should be imposed on him and make such order as it may deem fit.