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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(4) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(4)The procedure laid down in clause (3) shall be followed in all cases where alteration of date of birth is proposed suo motu by the appointing authority on the basis of medical opinion in the absence of any other authoritative records.