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

State of Punjab - Subsection

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

(a)furnish to the employee a copy of the report of the inquiry held by it and its finding on each article of charge or where the inquiry had been held by an inquiring authority, appointed by it, a copy of the report of such authority and a statement of its findings on each article of charge together with brief reasons for its disagreement, if any, with the findings of the inquiring authority ;