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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(2)Where, in any case, the appellate authority has imposed or declined to impose a penalty under this regulation, the disciplinary authority shall have no jurisdiction to proceed under this regulation in respect of the same case.