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

State of Tamilnadu - Subsection

Section 5(7) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977

(7)The provisions of 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 clause.