Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act] State of Tamilnadu - Subsection Section 13(1)(iii) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977 (iii)whether the penalty is excessive, adequate or inadequate; and after such consideration shall pass such order as it thinks proper.