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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(3) in Punjab Boiler Attendants Rules, 1961

(3)The proceedings shall be held in the presence of the person whose conduct forms the subject of enquiry and he shall have an opportunity of making any statement he may wish to make and of producing any evidence in his defence.