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] [Entire Act] State of Tamilnadu - Section Section 8 in Collection of Income and the Incurring of Expenditure Rules 8. Only the trustee can give, a valid discharge of a claim. - No person other than a trustee shall be competent to give a valid discharge of any claim of the institution.
