Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 4 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws 4. Interpretation. - If any doubt arises as to the application of these by-laws, the matter shall be referred to the Government, whose decision shall be final.
