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 198] [Entire Act] State of Tamilnadu - Subsection Section 198(3) in Tamil Nadu Panchayats Act, 1994 (3)The Chairman and members of Finance Commission shall possess such qualifications and shall be appointed in [such manner as may be prescribed] [See Rules issued in G.O. Ms. No. 162, Rural Development (C-11), dated 6th September, 1994.].
