Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(iii) in The M.P. Boiler Attendants' Rules, 1958

(iii)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry, And he shall have an opportunity of making statement he may wish to make and of producing any evidence in his defence.