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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(b) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities (b)A municipal employee either permanent or with not less than 10 years of regular service, shall stand surety to only one municipal employee.
