Section 23(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

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Union of India - Subsection

Section 23(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(ii)if the enhanced penalty which the Appellate Authority proposes to impose is one of the penalties specified in clauses (vi) to (x) of regulation 9 and an inquiry under regulation 10 has been held in the case, the Appellate Authority shall make such orders as it may deem fit after the appellant has been given a reasonable opportunity of making a representation against the proposed penalty; and

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Union of India - Subsection

Section 23(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003