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 7] [Entire Act] State of Tamilnadu - Subsection Section 7(iv) in Utilisation of Surplus Funds Rules (iv)The incurring of expenditure of the portion of the surplus amount sanctioned under sections 36,36-A and 36-B shall be governed by the rules issued under section 116(2)(x) of the Act.
