Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(2)The punishing authority shall, if it disagrees with the findings of the inquiring authority on any article of charge, record its reason for each disagreement and record its own findings on such charge, if the evidence on record is sufficient for the purpose.