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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(ii) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(ii)where the punishing authority is satisfied for reasons to be recorded by it, in writing, that it is not reasonably practicable to hold an inquiry in the manner provided in these rules; or