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

State of Tamilnadu - Subsection

Section 13(2) in The Chennai Corporation Servants Conduct Rules, 1968

(2)Where any sanction has been accorded under sub-rule (1), no Corporation servant giving such evidence shall criticise the policy or any action of the Corporation Council, Central Government or of a State Government.