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State of Tamilnadu - Section

Section 10 in Tamil Nadu Special Police Youth Brigade Act, 2013

10. Appeal.

(1)Any member of the youth brigade aggrieved by an order under sub-section (2) of section 9 may, within thirty days from the date of such order, prefer an appeal to such authority as may be prescribed.
(2)The decision of the appellate authority shall be final and shall not be called in question in any court.