Section 4(4)(a) in The Cyber Appellate Tribunal (Procedure for Investigation of Misbehaviour or Incapacity of Chairperson and Members) Rules, 2009

[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

(a)the articles of charges against the Chairperson or the Member, as the case maybe, and the statement of imputations;

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