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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(3) in Bihar Boilers Attendants' Rules, 1948

(3)The proceedings shall be held in the presence of the Boiler Attendant whose conduct forms the subject of inquiry and he shall have an opportunity of making any statement he may wish to make and of producing evidence in his defence.