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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(b) in Punishment of Office-Holders and Servants of Religious Institutions (Other than Maths and Specific Endowments Attached Thereto) Rules

(b)In every case, where it is proposed to impose fine on the office-holder or servant, he shall be given a reasonable opportunity of showing cause against the action proposed to be taken against him.