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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(iv) in Grant of Certified Copies Rules

(iv)[ Subject to the conditions mentioned in sub-rules (ii) and (iii), the Government, [the Commissioner, the Joint Commissioner, the Deputy Commissioner or the Assistant Commissioner, as the case may be] [Substituted by G. O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.], may grant copies of the records of the respective offices.]