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 12] [Entire Act] State of Tamilnadu - Subsection Section 12(3) in Tamil Nadu State Commission for Women Act, 2008 (3)The auditor appointed under sub-section (2) shall, for purposes of audit, have Such rights, privileges and authority, as may be prescribed. .
