Section 19(2)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(c)whether the penalty or the enhanced penalty imposed is adequate, inadequate or severe; and pass order, -

(i)confirming, enhancing, reducing or setting aside the penalty ; or

(ii)remitting the case to authority which imposed or enhanced the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case :

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State of Punjab - Subsection

Section 19(2)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988