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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3)(d) in The Chennai Corporation Servants Conduct Bye-Laws

(d)If he acts by appointment of a Court of Law, he may, notwithstanding anything contained in Subsidiary Rule 4 under Fundamental Rules 46 and 47, accept such fees as the Court may fix.