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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(6) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987 (6)No person shall he eligible for appointment as Chairman or Member of the Board unless he has completed the age of thirty-five years.
