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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(5) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992 (5)A society aggrieved by the order of the Assistant Director shall appeal to the Authorised Officer within 2 (turn) months from the date of receipt of the order.
