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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tripura - Subsection

Section 32(19) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(19)The inquiring authority may, after the completion of the production of evidence hear the Presenting Officer if any appointed and the employee or permit them to file written briefs of their respective case if they so desire.