Section 23(2)(c) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2)(c) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(c)whether the penalty or the enhanced penalty imposed is adequate, inadequate or severe; and pass orders

(i)confirming, enhancing, reducing or setting aside the penalty; or

(ii)remitting the case to the authority which imposed or enhanced the penalties or to any other authority with such direction as it may deem fit in the circumstances of these cases:

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Union of India - Subsection

Section 23(2)(c) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003