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 24] [Entire Act] State of Tamilnadu - Subsection Section 24(3) in Tamil Nadu Lokayukta Rules, 2018 (3)If the defects are not rectified or the omissions are not supplied within the time specified or such further time as may be granted, Chairperson or Members may reject the complaint.
