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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(4)The fact that a disciplinary authority has imposed or declined to impose a penalty in any case shall not debar the appellate authority from exercising his jurisdiction under this by-law in respect of the same case.