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 2] [Section 45] [Entire Act] State of Tamilnadu - Subsection Section 45(4) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (4)The Commissioner may, for good and sufficient cause, suspend, remove or dismiss the executive officer.
