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State of Tamilnadu - Section

Section 12 in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984

12.

Copies of sanction orders shall be communicated to the Director of Treasuries and Accounts, [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of1996).].