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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(c) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(c)An order of suspension made or deemed to have been made under this regulation may at any time be modified or revoked by the authority which made or is deemed to have made the order or by any authority to which that authority is subordinate.