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 9] [Entire Act] State of Tamilnadu - Subsection Section 9(4) in The Tamil Nadu Advocates' Welfare Fund Rules, 1989 (4)A copy of every order passed on appeal, certified as true and correct by the Secretary, shall be communicated to the appellant and the Trustee Committee.
