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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(4) in Tamil Nadu National Law School Act, 2012

(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall as soon as may be, after it is so passed, be communicated, to the person concerned in the manner prescribed.