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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 10 in The Public Servants (Inquiries) Act, 1850

10. Copy of charge and list to be furnished to accused.—

A copy of the articles of charge, and list of the documents and witnesses by which each charge is to be sustained, shall be delivered to the person accused, at least three days before the beginning of the inquiry, exclusive of the day of delivery and the first day of the inquiry.