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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(1) in The Tamil Nadu Home Guards Act, 1963

(1)An appeal against any order or suspension or removal passed under section 13 shall lie to the Inspector – general of Police, Tamil Nadu, within thirty days to the date of receipt of such order by the person Concerned.