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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(2)A member of the service who is detained in custody whether on a criminal charge or otherwise for a period longer than 48 hours shall be deemed to have been suspended under this regulation.