Section 4(4)(a) in The Cyber Regulations Appellate Tribunal (Procedure For Investigation Of Misbehaviour Or Incapacity Of Presiding Officer) Rules, 2003

[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

(a)the articles of charges against the Presiding Officer concerned and the statement of imputations;

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