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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Constitution Subarticle

Section 10(3) in THE CONSTITUTION (FIFTEENTH AMENDMENT) ACT, 1963

(3)If, in respect of any such person as aforesaid, a question arises whether it is reasonably practicable to hold such inquiry as is referred to in clause (2), the decision thereon of the authority empowered to dismiss or remove such person or to reduce him in rank shall be final."