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 6 in Tamil Nadu Debt Relief Rules, 1978 6. Rejection of application. - An application shall be rejected if it does not comply with any of the requirements of rule 5. The rejection of an application under this rule shall not preclude the applicant from presenting a fresh application.
