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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(18) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977

(18)The Inquiring Authority may, after the completion of the production of evidence, hear the Presenting Officer, if any appointed, and the officer employee or permit them to file written briefs of their respective cases within 15 days of the date of completion of the production of evidence, if they so desire.