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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(3)The authority competent to impose any of the penalties mentioned in regulation 3 on any member holding the posts in Class I and Category I of Class II shall be the Additional Director of Health Services and Family Planning.