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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(12) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(12)An order of suspension made or deemed to have been made under this by-law may, at any time, be revoked by the authority which made the order or by the appellate authority or the Government.