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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(18) in The Punjab Affiliated Colleges (Security of Service) Rules, 1978

(18)An inquiring authority may, after the completion of the evidence hear the Presenting Officer, if any appointed, and the employee or permit them to file written briefs of their respective case, if they so desire.