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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(2)In conducting such enquiry the Tribunal shall be guided by rules of equity and natural justice and shall not be bound by formal rules relating to procedure and evidence.