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 17] [Entire Act] State of Tamilnadu - Subsection Section 17(3) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987 (3)In making any rule under this Act, the Government may provide that a breach thereof shall be punishable with a fine which may extend to five hundred rupees.
