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

State of Tamilnadu - Subsection

Section 13(3) in The Chennai Corporation Servants Conduct Rules, 1968

(3)Nothing in this rule shall apply to-
(a)evidence given at an enquiry before an authority appointed by the Government, or by Parliament or by a State Legislature ; or
(b)evidence given in any judicial inquiry; or
(c)evidence given at any departmental inquiry ordered by the head of the department or the Government.