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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(4) in Tamil Nadu Money-Lenders Act, 1957 (4)Any person aggrieved by an order of the licensing authority under subsection (3) may, within one month from the date of communication of such order to him, appeal to the prescribed authority.
