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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(v) in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws

(v)Recovery from pay of the whole or part of any pecuniary loss caused to the Corporation or the Government of Tamil Nadu or the Central Government by negligence or breach of order;