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

State of Tamilnadu - Subsection

Section 8(5) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(5)An order of suspension made or deemed to have been made under this regulation may, at any time be revoked by the authority which made the order or by the appellate authority or by the State Government.