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 93] [Entire Act] State of Tamilnadu - Subsection Section 93(2) in Tamil Nadu State Housing Board Act, 1961 (2)All debentures shall be signed by the Chairman and either by the Secretary or by any one of the ex-officio members of the Board.
