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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Uttarakhand - Subsection

Section 38(2)(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(b)report cases of neglect, misconduct or dereliction of duty by an employee of the Committee to the Appointing Authority for necessary action, and where so empowered, take disciplinary action against any of the employees of the Committee;