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[Cites 0, Cited by 0] [Section 96A] [Entire Act]

State of Tamilnadu - Subsection

Section 96A(2) in Chennai City Municipal Corporation Act, 1919

(2)Notwithstanding anything contained in this Act and subject to the provisions of article 311 of the Constitution, the Government may make rules regulating the conditions of service of the teachers (including headmasters) and other persons referred to in sub-section (1).]