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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1)(b) in Holding of Inquiries Rules

(b)where the proceeding is one in which the order made is liable to be questioned by a suit in a Court, if the time for filing the suit has elapsed without the suit being filed or if a suit has been filed when the suit or an appeal from the decree therein has been disposed of: