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 5 in Rules Under Tamil Nadu Medical Registration Act, 1914 5. The Registrar shall carry out the decision of the Council and communicate the decision to the applicant by a letter addressed to the applicant's registered or last known address.
