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[Cites 0, Cited by 0] [Section 8(21)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(21)(b) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(b)The punishing authority to which the records are so forwarded may act on the evidence on the record or may, if it is of the opinion that further examination of any of the witnesses is necessary in the interest of justice recall the witness and examine and re-examine the witnesses and may impose on the employee such penalty as it may deem fit in accordance with these rules.