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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1)(a) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(a)informing the employee, in writing of the proposal to take action against him and of the imputations of misconduct or misbehaviour on which it is proposed to be taken and giving him a reasonable opportunity of making such representation as he may wish to make against the proposal ;