1 [ 8B. Persons likely to be prejudicially affected to be heard. -- If, at any stage of the inquiry, the Commission,-- (a) considers it necessary to inquire into the conduct of any person; or (b) is of opinion that the reputation of any person is likely to be prejudicially affected by the inquiry, the Commission shall give to that person a reasonable opportunity of being heard in the inquiry and to produce evidence in his defence: Provided that nothing in this section shall apply where the credit of a witness is being impeached.]Open in Lexace · Ask the AI about this section
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