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 10] [Entire Act] State of Tamilnadu - Subsection Section 10(b) in The Tamil Nadu Catering Establishments Rules, 1959 (b)Where the appellate authority rejects the memorandum under sub-rule (a) he shall record the reason for such rejection and communicate the order to the appellant;
