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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(3)Where in any case the appellate authority has imposed or declined to impose a penalty under this by-law, the disciplinary authority shall have no jurisdiction to proceed under this by-law in respect of the same case.