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

State of Tamilnadu - Subsection

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

(9)A member of a service who is detained in custody whether on a criminal charge or otherwise for a period longer than forty-eight hours shall be deemed to have been suspended under these by-laws.