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] [Entire Act] State of Tamilnadu - Section Section 4 in The Intimation of Accidents (form and time of Service of Notice) Rules, 2005 4. Designation of the Officer-in-charge of the generating company/licensee in whose jurisdiction the accident occurred.
