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All. HC: When Enquiry Being Held Against Large Number of Persons, Individual Enquiry Not Necessary - (30 Jan 2024)

EDUCATION

Allahabad High Court has held that when enquiry proceedings are being held against large number of persons, it is not always necessary to hold a detailed enquiry against every individual involved.

Tags : ALLAHABAD HIGH COURT   INDIVIDUAL ENQUIRY   ENQUIRY PROCEEDINGS  

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