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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(2)Approved Candidate. - 'Approved Candidate' means a candidate whose name appears in the authoritative list of candidates selected for appointment to any category;