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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(4)(ii) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(ii)if the Appellate Authority decides to enhance the punishment but an inquiry has already been held as provided in regulation 52, the Appellate Authority shall give a show cause notice to the employee as to why the enhanced penalty should not be imposed upon him and shall pass final order after taking into account the representation, if any, submitted by the employee.