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

Union of India - Subsection

Section 3(4) in The Protection Of Civil Rights Rules, 1977

(4)The inquiry officer, while making such inquiry, shall follow, as nearly as practicable, the procedure for summary trials including the recording of evidence as laid down in Chapter XXI of Code of Criminal Procedure, 1973 (2 of 1974).