Section 7(12)(iii) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

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State of Haryana - Subsection

Section 7(12)(iii) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(iii)apply orally or in writing for the supply of copies of the statements, if any recorded, of witness mentioned in the list referred to in sub-rule (3), in which case the inquiring authority shall furnish to him such copies as early as possible and in any case not later than three days before the commencement of the examination of the witnesses on behalf of the punishing authority; and

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State of Haryana - Subsection

Section 7(12)(iii) in Haryana Civil Services (Punishment and Appeal) Rules, 2016