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 3] [Entire Act] State of Tamilnadu - Subsection Section 3(b) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016 (b)one person, who shall be an officer from the State Civil Services equivalent in rank to that of the Additional District Magistrate who shall be a Member;
