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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The National Highways Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Presiding Officer) Rules, 2003

(4)The President shall forward to the Judge a copy of
(a)the articles of charges against the Presiding Officer concerned and the statement of imputation;
(b)the statement of witnesses, if any; and
(c)material documents relevant to the enquiry.