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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(8) in The Tamil Nadu Catering Establishments Rules, 1959

(8)Notwithstanding anything contained in sub-rules (6) and (7), an order passed under either of those sub-rules may be set aside and the appeal re-heard on good cause being shown within one month of the date of the said order, notice being served on the opposite party of the date fixed for such re-hearing.