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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(b) in Protection of Human Rights Act, 1993

(b)is of the opinion that the reputation of any person is likely to be pre-judicially affected by the inquiry, it shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defence: