Section 36(18)(d) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 36(18)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(18)(d) in The Central Industrial Security Force Rules, 2001

(d)Whenever any inquiring authority, after having heard and recorded the whole or any part of the evidence in any inquiry ceases to exercise jurisdiction therein, and is succeeded by another inquiring authority which has, and which exercises, such jurisdiction, the inquiring authority so succeeding may act on the evidence so recorded by its predecessor, or partly recorded by its predecessor and partly recorded by itself:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 36(18)(d) in The Central Industrial Security Force Rules, 2001