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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(1) in Tamil Nadu Debt Conciliation Act, 1936 (1)On receipt of an application under section 4, the board shall, unless it rejects the application under section 7, pass an order fixing a date and place for hearing the application.
