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

Union of India - Subsection

Section 9(3) in The Railway Protection Force Act, 1957

(3)In disposing of the appeal, the prescribed authority shall follow such procedure as may be prescribed;Provided that no order imposing an enhanced penalty under sub section (2) shall be made unless a reasonable opportunity of being heard has been given to the person affected by such order.