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

State of Tamilnadu - Subsection

Section 9(6) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(6)The provisions of clause (2) shall not apply where the Corporation is satisfied that in the interest of the security of the State, it is not expedient to follow the procedure prescribed in that clause.