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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(12) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(12)No order under sub-section (II) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to Kulpati and he is given reasonable opportunity of showing cause against the proposed order.