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State of Tamilnadu - Section

Section 4 in Holding of Inquiries Rules

4.

Where a party to a proceeding is served with notice and appears or fails to appear, he shall not be entitled to any further notice except where the proceeding is taken up on a date prior to the date to which it is posted and is re-posted to another date or where the Issue of a fresh notice is required by the Act or the rules made thereunder.