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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(2)A list of appeals withheld under by-law 17 with the reasons for withholding them shall be forwarded half-yearly by the withholding authority' to the appellate authority.