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

State of Uttar Pradesh - Subsection

Section 10(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(3)The Governor or the High Court as the case may be, may at any time, if he or it, considers necessary call for a classification or supplementary finding from the Tribunal.