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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3)(f) in The Central Reserve Police Force Rules, 1955

(f)The Commandant may withhold [an appeal to the appellate authority senior to him] [Substituted for the words "an appeal to the Inspector-General or Deputy Inspector-General" by Notification No. GSR 95 (E) dated 13.2.2012 (w.e.f. 24.2.1955)] in cases--