Section 19(2)(iii) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

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State of Punjab - Subsection

Section 19(2)(iii) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(iii)if the enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in clauses (v) to (ix) of Rule 5 and an inquiry under Rule 8 has already been held in the case, the appellate authority shall make such orders as it may deem fit, and

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State of Punjab - Subsection

Section 19(2)(iii) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988