Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Chattisgarh - Subsection Section 33(9) in The Chhattisgarh Municipal Service (Executive) Rules, 1973 (9)The appointing authority shall consider the record of the enquiry and determine which of the findings of the Enquiry Officer, it accepts.
