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

State of Tamilnadu - Subsection

Section 8(14) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

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