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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2) in The Gujarat Civil Services Tribunal Act, 1972

(2)No such appeal or an appeal transferred to it under Section 21 shall be decided by the Tribunal without giving to the officer or authority against whose order or decision it is filed, an opportunity of placing his or, as the case may be, its views before the Tribunal.