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 19 in Holding of Inquiries Rules 19. The Deputy Commissioner, [Joint Commissioner] [Added by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.] or the Commissioner, as the case may be, shall record the oral evidence of witness in his own handwriting.
