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[Cites 0, Cited by 0] [Section 12A(5)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(5)(ii) in The Food Corporations Act, 1964

(ii)where the authority empowered to dismiss or remove an officer or employee or to reduce him in rank is satisfied that for some reason, to be recorded by that authority in writing, it is not reasonably practicable to hold such inquiry; or