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 58A] [Entire Act] State of Tamilnadu - Subsection Section 58A(4) in Chennai City Municipal Corporation Act, 1919 (4)This section shall not apply to any elector whose absence may cause danger or substantial loss in respect of the employment in which he is engaged.]
