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 349] [Entire Act] State of Tamilnadu - Subsection Section 349(24) in Chennai City Municipal Corporation Act, 1919 (24)[ for the training and licensing of dhais and mid wives;] [Substituted by section 174(ix) of the of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
