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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(a) in Rajasthan Disciplinary Proceedings (Summoning of Witnesses & Production of Documents) Act, 1959

(a)"Departmental inquiry" means an inquiry held against a person under and in accordance with any law or rule made under article 309 or any rule continued under article 313 of the constitution of India; and