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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(a) in The Tamil Nadu Catering Establishments Rules, 1959

(a)Where the memorandum of appeal does not comply with the provisions of sub-rule (a) of rule 9, it may be rejected or returned to the appellant for the purpose of being amended within a time to be fixed by the appellate authority;