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AP HC: Preliminary Enquiry Report Loses Its Significance, Once Regular Enquiry is Initiated - (12 May 2025)

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Andhra Pradesh High Court has held that the preliminary enquiry report loses its significance, once the regular enquiry is initiated by issuing the charge sheet to the delinquent and there cannot be imposition of major penalty based on the preliminary report.

Tags : AP HIGH COURT   PRELIMINARY ENQUIRY   REGULAR ENQUIRY  

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