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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(7) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(7)The provisions of sub-clause (2) shall not apply where the State Government are satisfied that in the interest of the security of the State it is not expedient to follow the procedure prescribed in that sub-clause.