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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(iii) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(iii)whether the penalty is excessive, adequate or inadequate; and after such consideration shall pass such orders as it thinks proper.