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

State of Tamilnadu - Subsection

Section 13(5) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(5)The order of the appellate authority imposing or declining to impose in any case a penalty under this by-law, shall supersede any order passed by a disciplinary authority in respect of the same case.