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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1)(d) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(d)it is a repetition of a previous appeal or application for revision and is made to the same appellate or revisionary authority by which such appeal or application for revision has been decided and no new facts or circumstances are adduced which afford ground for a reconsideration of the case: