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Madras HC: Only ‘Preponderance of Probability’ Required in Disciplinary Proceedings - (25 Oct 2024)

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Madras High Court while upholding the dismissal of two workers, has affirmed that in matters of disciplinary proceedings only preponderance of probability is required to be met rather than criminal law's “beyond reasonable doubt” threshold.

Tags : MADRAS HIGH COURT   DISCIPLINARY PROCEEDINGS   PREPONDERANCE OF PROBABILITY  

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