Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(c) in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999

(c)The packet shall be retained in safe custody in the office of the district panchayat for a year and shall then, unless otherwise directed by the orders of a competent Court, be destroyed.