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

State of Tamilnadu - Subsection

Section 13(a) in The Tamil Nadu Catering Establishments Rules, 1959

(a)If the appellant or his authorised agent is present when the appeal is called on for the hearing, the appellate authority shall proceed to hear the appellant or his authorised agent and any other person summoned by him for this purpose, and after considering all the facts and circumstances, either confirm/ reverse, or vary the order appealed against.