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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(iii) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(iii)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