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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(19) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012

(19)The Inquiring Authority may, after the completion of the production ofevidence, hear the Presenting Officer, if any, appointed, and the Member of theService, or permit them to file written briefs of their respective case, if they sodesire.