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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(c) in Central Civil Services (Classification, Control & Appeal) Rules, 1965

(c)An order of suspension made or deemed to have been made under this rule may at any time be modified or revoked by the authority which made or is deemed to have made the order or by any authority to which that authority is subordinate.