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[Cites 0, Cited by 0] [Section 59(7)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(7)(iii) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(iii)the findings of the Complaints Committee shall be in the form of a report, which complies with the requirements of sub-regulation (9) of regulation 61 and such report shall be deemed to be an inquiry report for the purposes of these regulations.