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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(3)it is not preferred within two months after the date on which the appellant was informed of the order appealed against and no reasonable cause is shown for the delay; or