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 8A] [Entire Act] State of Tamilnadu - Subsection Section 8A(3) in Tamil Nadu Municipal Service Rules, 1970 (3)that all such cases shall be reported to the Government in the Rural Development and Local Administration [Department and Labour and Employment Department.]]
