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 15] [Entire Act] State of Tamilnadu - Subsection Section 15(2) in The Tamil Nadu Aquaculture (Regulation) Act, 1995 (2)On receipt of an appeal under sub-section (1), the Government shall, after giving the appellant an opportunity of being heard, pass such order on the appeal as they think fit.
