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Citedby 32 docs - [View All]
The Management Of Thekkalur ... vs The Assistant Commissioner Of ... on 1 February, 2006
K.Avanasiappan vs The Management Of Thekkalur on 20 December, 2011
Anthonyammal vs The Secretary To Government, ... on 23 July, 2002
The Management Of Tirunelveli vs The Deputy Commissioner Of Labour on 19 December, 2009
N.Renganathan vs The District Manager on 19 April, 2010

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[Section 2] [Complete Act]
Central Government Act
Section 2(a) in The Tamil Nadu Legislative Council (Abolition) Act, 1986.
(a) " appropriate Government" means, as respects a law relating to a matter enumerated in List I in the Seventh Schedule to the Constitution, the Central Government, and as respects any other law, the State Government;