Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(ii) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990

(ii)Quorum. - Three members of the Nuclear Installation Local Authority including the Director-General of Services Organisation, Department of Atomic Energy, Kalpakkam shall constitute a quorum for any meeting.