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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3)(b) in The Chennai Corporation Servants Conduct Rules, 1968

(b)No Corporation servant shall act as an Arbitrator in any case which is likely to come before him in any shape by virtue of executive office which he may be holding.