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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(5)(c) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(c)Where the punishing authority itself inquiries into any article of charge or appoints as inquiring authority for holding an inquiry into such charge, it may, by an order appoint an employee or a legal practitioner, to be known as the 'Presenting Officer' to present on its behalf the case in support of the articles of charge.