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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(4) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981

(4)The employee may, on his written request, be permitted to engage a legal practitioner to defend him, and to inspect or take extracts from the records, pertaining the case for the purpose of preparing a written statement.