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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(i) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(i)if such enhanced penalty which the Appellate Authority proposes to impose is one of the penalties specified in clauses (vi) to (x) of regulation 9 and an inquiry under regulation 10 has not already been held in the case, the Appellate Authority shall, subject to the provisions of regulation 15, itself hold such inquiry or direct that such inquiry be held in accordance with the provisions of regulation 10 and thereafter, on consideration of the proceedings of such inquiry and make such orders as it may deem fit;