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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

(4)Recovery from pay of the whole or part of any pecuniary loss caused to the Corporation or to any other local body or the State Government, the Central Government by negligence or breach of order;