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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1)(i) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(i)an order imposing or enhancing a penalty shall not be passed unless the person concerned has been given an opportunity to show cause why such penalty should not be enhanced;