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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(14) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(14)An order of suspension made or deemed to have been made under this rule may, at any time, be revoked by the authority which made the order or by the appellate authority or by the Government.