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

State of Tamilnadu - Subsection

Section 8(3) in Qualifications, Powers and Functions of Chief Electrical Inspector and Electrical Inspectors Rules, 2006

(3)Every appeal made under sub-rule (1) shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within three months of the date on which such order has been served or delivered, as the case may be.