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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2)(a) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(a)whether the procedure laid down in these rules has been complied with, and if not, whether such non-compliance has resulted in the violation of any provision of the Constitution of India or in the failure of justice ;