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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(1)Notwithstanding the provisions of regulation 4, the appellate authority may, in respect of any specific penalty, pass an order imposing penalty on a member of the service in any specified case.