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State of Tamilnadu - Section

Section 21 in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999

21. Review.

- The Committee may, suo motu at any time or on an application from any interested person within ninety days of any order passed by it, review any such order:Provided that the Committee shall not pass any order adversely affecting any person unless such person has been given an opportunity of making his representation.